SOMNATH Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANTS Somnath and Jagannath @Kana stand convicted under Section 302 read with Section 34 of the Indian Penal Code with sentence of imprisonment for life vide impugned judgment dated 11-5-1996, passed by the First Additional Sessions Judge, Bastar at Jagdalpur in Sessions Trial No. 368/1994.

(2.) BOTH the appellants have been found guilty by the Trial Court for the commission of murder of one Kadti Karu by causing injuries on him by means of Tangia and Danda in the evening of 17-8-1994.

(3.) SHRI J.A. Lohani, learned Panel Lawyer for the State, on the other hand, supported the impugned judgment and contended that the evidence of the eight prosecution witnesses examined before the Trial Court taken cumulatively is more than sufficient for establishing the charge of murder against both the appellants.