ASLAM ALIAS IMRAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal challenges the final judgment and order dtd. 26/9/2024, passed by the Division Bench of the High Court of Madhya Pradesh at Jabalpur(Hereinafter referred to as "the High Court".) in Criminal Appeal No. 6 of 1996 filed by the Appellant herein whereby the High Court dismissed the Criminal Appeal and upheld the order of the III Additional Sessions Judge, Jabalpur (M.P.)(Hereinafter referred to as "the trial court".) passed in Sessions Trial No. 1023 of 1994 thereby convicting the accused-appellant under Sec. 302 of Indian Penal Code, 1860(Hereinafter referred to as "IPC") and sentencing him to life imprisonment.

(3.) Shorn of details, the facts leading to the present appeal are as under: