WAHID Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30th of August, 1993 passed in Sessions Trial No. 379/91 by the Sessions Judge, Bilaspur. By the impugned judgment, the Appellant has been convicted Under Sections. 376 and 302, IPC and sentenced to undergo R.I. for 7 years and imprisonment for life, with a further direction to run the sentences concurrently.

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

(3.) Admittedly, there were no eye-witness to the incident of causing burn injuries to the deceased and the case of the prosecution was based on circumstantial evidence. The following are the circumstances, on which, the Sessions Court relied to convict the Appellant: