GAUTAM SATNAMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) The instant Appeal takes exception to the judgment dtd. 19/7/2017 passed by the High Court of Chhattisgarh at Bilaspur in Criminal Appeal No. 677 of 2012, whereby the judgment and order dtd. 28/7/2012 passed by the Sessions Judge, Rajnandgaon in Sessions Case No. 27 of 2011 was affirmed. The Trial Court had convicted the sole appellant, Gautam Satnami @ Gautam Deshlahre, who was accused No. 1, under Sec. 302 of the Indian Penal Code, 1860 [For short, "IPC"] and sentenced him to undergo life imprisonment with a fine of Rs.5,000.00 and in case of default in payment of fine to undergo additional rigorous imprisonment for one year.

(3.) The deceased, Dhumman @ Surjeet Bhattacharya, resided alone in his house in village Dhourabhata and was engaged in the business of selling lentils on his motorbike (Luna). His fufa - Ghasi Ram (PW-16), was residing next to his house. The deceased was married for 4-5 times, including to one Dharmin Bai (PW-2), who had returned to her maternal home a few years before the incident due to disputes with the deceased.