RAJ KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 18th of January, 1993 passed in Sessions Trial No. 242/ 91 by the Third Additional Sessions Judge, Raipur.

(2.) By the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life.

(3.) The facts, briefly stated, are as under: