MANUWEL Vs. STATE M.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 14th of May, 1996 passed in Sessions Trial No. 69/1996 by the Additional Sessions Judge, Jashpurnagar.

(2.) BY the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 10,000 with default sentence of S.I. for 5 months.

(3.) LEARNED counsel appearing on behalf of the appellant have argued that the contents of the confessional FIR were not admissible against the appellant; on the discovery part of the FIR, no article was seized; recovery of Dauli on the discovery statement of the appellant is doubtful; moreover, there is no evidence to show that Dauli was containing human blood; therefore, conviction was not proper.