HARISHCHANDRA SAHU Vs. STATE OF C.G

JUDGEMENT

(1.) This appeal is directed against the judgment dated 21st of August, 1996 passed in Sessions Trial No. 177/93 by the Additional Sessions Judge, Balauda Bazar. By the impugned judgment, the appellant has been convicted u/s 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 5,000/- with default sentence of R.I. for 3 years. The facts, briefly stated, are as under :--

(2.) Mr. Dashrath Gupta, learned Counsel appearing on behalf of the appellant, argued that the above circumstances were not frilly established against the appellant; the circumstances were not of conclusive nature and tendency; the circumstances were capable of being explained; the chain of circumstantial evidence was also not complete; motive was not established; and it was also not proved that the death was homicidal.

(3.) On the other hand, Mr. Arvind Dubey, learned Panel Lawyer appearing on behalf of the State, opposed these arguments and supported the judgment passed by the Sessions Court.