DILKESHWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment of conviction & order of sentence dated 16-7-2003 passed by the 3rd Additional Sessions Judge (Fast Track Court), Surajpur in Sessions Trial No. 169/2002, whereby & whereunder learned Additional Sessions Judge after holding the appellant guilty for commission of homicidal death amounting to murder of Ramlakhan @ Pudi & concealing the evidence of criminal case, convicted the appellant under Sections 302 & 201 of the I.P.C. and sentenced him to undergo imprisonment for life & pay fine of Rs. 500/-, in default of payment of fine to further undergo R.I. for six months and to undergo R.I. for four years & pay fine of Rs. 200/-, in default of payment of fine to further undergo R.I. for six months, respectively.

(2.) JUDGMENT is impugned on the ground that without any credible & clinching evidence sufficient for conviction, the Court below has convicted & sentenced the appellant as aforementioned and thereby committed illegality.

(3.) AFTER affording opportunity of hearing to the parties, learned Additional Sessions Judge has convicted & sentenced the appellant in the aforesaid manner.