(1.) This appeal is directed against judgment dated 19th January, 1996 passed in Session Trial No. 147/1995 by the Second Additional Session Judge, Bilaspur. By the impugned judgment, accused/appellant Gunaram has been convicted under Sections 302 and 325 of the Indian Penal Code and sentenced to undergo imprisonment for life and rigorous imprisonment for three years, respectively. Both the sentences are directed to run consecutively.
(2.) The facts, briefly stated, are as under:
(3.) Shri Sushobhit Singh, learned counsel for the appellant argued that there is no independent eyewitness. Saraswati Bai (PW-1) is widow of the deceased. She is a relative and highly interested witness. There are contradictions in the FIR (Ex-P/17) lodged by her and her evidence before the Court. The prosecution story is doubtful. The appellant is falsely implicated in the case, therefore, the appellant deserves to be acquitted of the charges framed against him.
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