SANNI ALIAS SATYANARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 13th of August, 1993 passed in Sessions Trial No. 110/92 by the Additional Sessions Judge, Jashpurnagar. By the impugned judgment, 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 were no eye-witnesses to the incident and the case of the prosecution was based on the circumstantial evidence. The learned Sessions Judge mainly relied on two circumstances. First, the appellant absconded from the house of Nankuram (P.W. 2) and he was not traceable till he was taken into custody for recording his memorandum statement; and second, blood stained tangia was seized at the instance of the appellant.