RUDAN SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Appellant Rudan Singh stands convicted under Section 302 IPC and sentenced to undergo imprisonment for life by the Third Additional Judge to the Court of Sessions Judge, Bilaspur in Sessions Trial No. 467/91 on 18.5.93.

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

(3.) The incident was witnessed by Arjundas (PW1), Angar Prasad (PW2) and Ramvishal (PW3). The learned Sessions Judge convicted the appellant, as aforementioned, believing the testimonies of 3 eye-witnesses.