PHOOLCHAND Vs. STATE OF C.G.

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment of conviction and order of sentence dated 12.08.2004 passed by Sessions Judge, Bastar at Jagdalpur, in Sessions Trial No.67/2004, whereby & whereunder after holding the appellant guilty for causing homicidal death amounting to murder of his father Shiv Ram (since deceased), convicted him under Section 302 of the IPC and sentenced to undergo imprisonment for life.

(2.) CONVICTION is impugned on the ground that without there being any iota of evidence, the trial Court has convicted & sentenced the appellant as aforementioned and thereby committed illegality.

(3.) STATEMENTS of the witnesses were recorded under Section 161 of the Cede of Criminal Procedure (for short the 'Code'). After completion of investigation, charge sheet was filed before the Court of Judicial Magistrate First Class, Jagdalpur, who in turn, committed the case to the Court of Sessions, Jagdalpur. Learned Sessions Judge, Bastar at Jagdalpur received the case on transfer for trial.