NARESH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 1-8-1994 passed in Session Trial No. 262/92 by the Fourth Additional Sessions Judge, Raipur. By the impugned judgment, appellants Heerendra Kumar Sahu and Balli alias Pramod Kumar Sahu have been convicted under Section 302, IPC and appellant Naresh Kumar has been convicted u/Ss. 302/34, IPC and they have been sentenced to undergo imprisonment for life.

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

(3.) Mrs. Renu Kochar & Mr. Pawan Kesharwani, learned counsel appearing on behalf of the respective appellants, argued that the testimonies of Girja Bai (PW-1) and Roop Singh (PW-9) were not reliable. Shankar Sahu (PW-8) was also not reliable, therefore, the conviction based on their testimonies cannot be sustained.