DEO LAL MANDAWI Vs. STATE OF C G

JUDGEMENT

(1.) This appeal is directed against the judgment dated 17th May, 2012, passed in S.T. No. 138/2009 by the Sessions Judge, Bastar at Jagdalpur (CG). By the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 2000/-. The facts, briefly stated, are as under:--

(2.) Mr. Vinod Kumar Sharma, learned counsel appearing on behalf of the appellant has argued that there was no eye-witness to the incident; the case of the prosecution was based on circumstantial evidence; the circumstances were not fully established; the circumstances were capable of being explained and the chain of circumstantial evidence was also not complete. About extra judicial confession, he vehemently argued that the Panchayat was convened by the Police, therefore, that would not be admissible in evidence against the appellant.

(3.) On the other hand, Mr. Akhil Mishra, learned Dy. Government Advocate appearing on behalf of the State opposed these arguments and supported the judgment passed by the Sessions Court.