NANHIRAM YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant-Nanhiram stands convicted under Section 302, IPC and sentenced to undergo imprisonment for life, by the Second Additional Sessions Judge, Raigarh in Sessions Trial No. 140/90 on 28th of May, 1993.

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

(3.) The case of the prosecution was based on eye-witness account of Pyarilal (P.W. 2), Mantriram (P.W. 3), Brijram (P.W. 4) and Devmati Bai (P.W. 9). Out of 4 eye-witnesses, Pyarilal (P.W. 2) and Brijram (P.W. 4) turned hostile. The learned Sessions Judge relied on the testimonies of Mantriram (P.W. 3) and Devmati Bai (P.W. 9) and convicted and sentenced the Appellant as aforementioned.