TULA RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 22nd of August, 2009 passed in Session Trial No. 106/2008 by the Session Judge, Raigarh (CG). By the impugned judgment, the appellant has been convicted under Section 302, IPC and sentenced to undergo imprisonment for life. The facts, briefly stated, are as under:-

(2.) Mr. Awadh Tripathi, learned Counsel appearing on behalf of the appellant, argued that the solitary circumstances of extra-judicial confession was not proved. The learned Session Judge erred in relying on-the testimonies of Parmanand (P.W. 2), Ramesh Pradhan (P.W. 3), Murli Patel (P.W. 4) and Mahesh Pradhan (P.W. 5) and holding that the circumstance of extra-judicial confession was proved.

(3.) On the other hand, Mrs. Madhu Nisha Singh, learned Panel Lawyer appearing on behalf of the State, opposed these arguments and supported the judgment passed by the Session Court.