DARBAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellant Darbar Singh stands convicted under Sections 302 and 201 IPC and sentenced to undergo imprisonment for life and R.I. for 5 years with a direction to run the sentences concurrently. The judgment and order has been passed by the Additional Sessions Judge, Kanker in Sessions Trial No. 162/91 on 20th February, 1992.

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

(3.) Mr. Akhil Mishra, learned Dy. Govt. Advocate appearing on behalf of the State, supported the judgment and argued that the sole testimony of Sunder (PW7) was fully reliable, therefore, the conviction of the appellant cannot be interfered.