LAWS(CHH)-2012-8-35

KUWAR SINGH Vs. STATE OF M.P

Decided On August 28, 2012
KUWAR SINGH Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment dated 1st of August, 1996 passed in Session Trial No. 118/93 by the Second Additional Sessions Judge, Surguja (Ambikapur). By the impugned judgment, the appellant has been convicted u/ss 302/201 IPC and sentenced to undergo imprisonment for life & to pay fine of Rs.1,000/- and R.I. for 5 years & to pay fine of Rs.500/- respectively with default sentences under each count with further direction to run the sentences concurrently.

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

(3.) Mr. Jagdish Singh Baraik, learned counsel appearing on behalf of the appellant, has argued that extra-judicial confession was not proved at all. The circumstance of last seen in the night of 27.7.92 would not be incriminating because the deceased was in the house of his maternal uncles and there is a long time gap between the deceased seen alive and the dead body found.