SAMPAT SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellant Sampat Singh stands convicted under Section 302 IPC and sentenced to undergo imprisonment for life, by the Additional Sessions Judge, Shadol (Camp Vyohari) in Sessions Trial No.16/89 on 23rd of October, 1989.

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

(3.) Ms. Sudha Agrawal, learned counsel appearing on behalf of the appellant, has not disputed the homicidal death of the deceased. She argued that the version of both the eye-witnesses were unreliable; the initial case of prosecution was that the deceased was assaulted by Dauwa (PW9); however, for the reasons best known to the prosecution, Dauwa was exonerated and on the strength of evidence of Dauwa (PW9), the appellant has been convicted.