SAMMAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 15th of September, 1993 passed in Sessions Trial No. 302/90 by the Fourth Additional Sessions Judge, Bilaspur, Link Court Mungeli. By the impugned judgment, the Appellant has been convicted Under Sections 302 & 201 IPC and sentenced to undergo imprisonment for life and R.I. for 7 years, with direction to run the sentences concurrently.

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

(3.) Mr. Baijnath Pandey, learned Counsel appearing on behalf of the Appellant, argued that the prosecution relied on 2 circumstances; extra-judicial confession; and last seen together, but none of the circumstances have been established against the Appellant, therefore, the conviction based on above set of circumstantial evidence cannot be sustained.