SUKALU Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29.01.1994 passed in Sessions Trial No. 03/93 by the Second Additional Sessions Judge, Rajnandgaon. By the impugned judgment, the Appellant has been convicted under Sections 302 & 201 I.P.C. and sentenced to undergo imprisonment for life and imprisonment for 3 years with a direction to run the sentences concurrently.

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

(3.) Mr. Kishore Bhaduri, learned Additional Advocate General appearing on behalf of the State, submitted that the evidence of Shankarlal (PW-4) and Gendlal (PW-7) would show that the eyewitness Vedobai (PW-10) told them that the Appellant has committed murder of the deceased in their house and further that the Appellant was absconding since the morning of 28.04.1993, therefore, the learned Sessions Judge has rightly convicted the Appellant under the aforementioned Sections of the IPC.