TEJRAM DEEWAN Vs. STATE OF C.G.

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 5th of November, 2008, passed in S.T. No. 45/2008 by the Sessions Judge, Mahasamund (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. 5,000/ - with default sentence of R.I. for 1 year. The facts, briefly stated, are as under:

(2.) THE learned Sessions Judge relying on the extra judicial confession and further relying on the circumstance of abscondance of the appellant and seizure of shirt at the instance of the appellant on his disclosure statement, held the appellant guilty of the offence punishable under Section 302 IPC and sentenced him as aforementioned.

(3.) ON the other hand, Shri N.K. Mehta, learned Panel Lawyer appearing on behalf of the State, opposed these arguments and supported the judgment passed by the Sessions Court.