RADHE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Chhattisgarh High Court dismissing the appeal filed by the appellant (hereinafter referred to as the 'accused').

(3.) Challenge before the High Court was to the judgment of the learned Additional Sessions Judge, Manendragarh. The trial Court had found the appellant guilty of offence punishable under Section 302 of the Indian Penal Code, 1860 (in short the 'IPC') but found the co-accused, namely, Kashi and Dev Kumar to be not guilty. The appellant was sentenced to undergo RI for life and fine with default stipulation.