KAWASI DULA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 11th of July, 1996 passed in Sessions Trial No. 323/1995 by the Third Additional Session Judge, Bastar at Jagdalpur.

(2.) BY the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo R.I. for life.

(3.) MR . Rajesh Jain, learned counsel appearing on behalf of the appellant, has argued that the above circumstances were not fully established; the circumstances were not of conclusive nature and tendency; the circumstances were capable of being explained; and the chain of circumstantial evidence was also not complete.