BHARAT Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 11th of August, 1994 passed in Sessions Trial No. 19/94 by the Fifth Additional Sessions Judge, Bilaspur. By the impugned judgment, the Appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life.

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

(3.) There was no eye-witness to the incident. The conviction of the Appellant was based on circumstantial evidence. Following are the circumstances on which the prosecution relied: