SANTOSH KUMAR NISHAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 17th of June, 1996 passed in Session Trial No. 65/93 by the Second Additional Session Judge, Durg. by the impugned judgment, the appellant has been convicted and sentenced in the following manner with a direction to run the sentences concurrently :- <FRM>JUDGEMENT_2869_CRLJ_2012_1.html</FRM>

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

(3.) Mr. Rajendra Tripathi, learned counsel appearing on behalf of the appellant has not disputed the homicidal death of the deceased. He argued that the identity of the appellant was not established. Alternatively, he also argued that it was a case of single injury and the injury caused to the appellant was not intended, therefore, an offence u/S. 302, IPC would not be made out.