RAMRATAN KANWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 12th of August, 1993 passed in Sessions Trial No. 2/91 by the Sessions Judge Ambikapur, District Sarguja. By the impugned judgment, the Appellants have been convicted Under Section 302 Indian Penal Code (in 2 counts) and sentenced to undergo imprisonment for life and pay fine of Rs. 5,000/-each, in default of payment of fine to further under R.I. for 6-6 months.

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

(3.) The conviction of the Appellants is based on eye-witness account of Bhuneshwar (PW-11) and Jugeshwar (PW-17).