AMARSINGH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 9th of February, 1995 passed in Sessions Trial No. 383/91 by the Additional Sessions Judge, Mahasamund. By the impugned judgment, the appellants were convicted under Section 302, IPC and sentenced to undergo imprisonment for life. Appellant No. 1-Amarsingh s/o Kunjal Binjhwar died during the pendency of the appeal, therefore, his name has been deleted from the cause title of the appeal and the appellant filed on behalf of appellant No. 1 has abated.

(2.) The facts, briefly stated, are as under:-

(3.) Mr. J.A. Lohani, learned Counsel appearing on behalf of the appellants, has argued that Radha Bai (P.W. 5) is wife and mother of the deceased persons; she is an interested witness; her evidence is shaky; therefore, conviction based on the solitary evidence of Radha Bai (P.W. 5) cannot be sustained.