SALIKRAM Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 17th of August, 1994 passed in Sessions Trial No. 332/1991 by the Additional Sessions Judge, Mahasamund.

(2.) BY the impugned judgment, the appellants have been convicted under Section 302 IPC and sentenced to undergo imprisonment for life.

(3.) SMT . Renu Kochar, learned counsel appearing on behalf of the appellants, argued that Baliram (PW-2) was also declared hostile. There are many contradictions in his evidence. In fact, he was held to be partly reliable and even without any corroboration by further evidence, conviction has been awarded to the appellants.