VINOD Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 17th January. 19% passed in Session Trial No. 274/1991 by 2nd Additional Session Judge, Durg. By the impugned judgment, appellant Vinod has been convicted under Section 302 of Indian Penal Code and sentenced to undergo imprisonment for life.

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

(3.) After completion of the investigation, charge-sheet was filed against the appellant and co-accused persons in the Court of Chief Judicial Magistrate, Durg, who in turn committed the case to the Court of Session, from where, it was received on transfer by the 2nd Additional Session Judge, Durg, who conducted the trial and convicted and sentenced the appellant as mentioned above and acquitted the co-accused persons Kuljeet Singh and Rambachan from the charges framed against them.