JAHOOR LAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellant- Jahoorlal stands convicted under Section 302 & 201 IPC and sentenced to undergo imprisonment for life and R.I. for 1 years, by the First Additional Sessions Judge, Durg in Sessions Trial No. 284/90 on 21.10.91.

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

(3.) Mr. Anand Prakash Sharma, learned counsel appearing on behalf of the appellant, argued that none of the circumstances were conclusive; they were not fully established; even if they are taken to be established, no conclusion can be drawn that the appellant committed murder of the deceased. Therefore, the conviction was bad-in-law.