KHUMAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment dated 02.02.2018 in Criminal Appeal No.799 of 2006 passed by the High Court of Madhya Pradesh at Gwalior Bench in and by which the High Court affirmed the conviction of the appellant-accused under Section 302 IPC and under Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and the sentence of life imprisonment imposed upon him.

(3.) Brief facts which led to filing of this appeal are as under:-