RAJEEV GUPTA Vs. STATE OF MP

JUDGEMENT

(1.) APPELLANTS Somnath and Jagannath @ Kana stand convicted under Section 302 read with Section 34 of the Indian Penal Code with sentence of imprisonment for life vide impugned judgment dated 11.5.1996, passed by the First Additional Sessions Judge, Bastar at Jagdalpur in Sessions Trial No.368/ 1994.

(2.) BOTH the appellants have been found guilty by the trial Court for the commission of murder of one Kadti Karu by causing injuries on him by means of Tangia and Danda in the evening of 17.8.1994.

(3.) OF the above named 8 prosecution witnesses, PW1 Poyami Sukki was examined as star witness of the prosecution case being eyewitness of the alleged incident of assault on deceased Kadti Karu. Her evidence was sought to be corroborated by the prosecution by the evidence of PW7 Badru, who stated that PW1 Poyami Sukki narrated the incident of commission of murder by two accused persons Somnath and Jagannath @ Kana to this witness.