JETHU Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 12-9-1991 passed in Sessions Trial No. 258/ 90 by the First Additional Sessions Judge, Raipur, whereby, the Appellant has been convicted under Section 302, IPC and sentenced to undergo imprisonment for life.

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

(3.) Admittedly, there are no eye-witnesses to the incident and the conviction of the Appellant is based on circumstantial evidence. These circumstances are of last seen together and extra-judicial confession of the Appellant before Derharam (RW. 2).