PRAKASH Vs. STATE

JUDGEMENT

(1.) THE accused being aggrieved by the judgment and order passed by the Trial Court in S. C. No. 135 of 1993 in convicting the accused for an offence under Section 302 of the IPC has preferred this appeal.

(2.) THE accused was convicted under Section 302 of the IPC and senlenced to imprisonment for life and to pay a fine of Rs. 1,000/- in default to undergo two months simple imprisonment.

(3.) THE accused is alleged to have murdered his sister Sangeeta on 12-3-1992 at about 3 p. m. The accused inflicted knife injuries on the deceased as a result of which the deceased succumbed to the injuries.