RAMBAHORAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against judgment dated 25-04-2006 passed by 2nd Additional Session Judge (FTC), Ramanujganj, Surguja in Session Trial No. 226/2005. By the impugned judgment, accused/appellant Rambahoran has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life. Case of the prosecution, in brief, is as under:-

(2.) Shri Aman Kesharwani, learned counsel for the appellant argued that the trial Court erred in recording the appellant's conviction as there is no any iota of legal and admissible evidence against the appellant for establishing the charge of commission of murder against him. The conviction of the appellant is based on the evidence of Shukvaro Bai (PW-3) but she is not a reliable witness. Her evidence is not cogent and credible, therefore, the conviction cannot be based on her testimony. The conviction and sentence awarded to the appellant are not sustainable.

(3.) On the other hand, Shri N.K. Mehta, learned Panel Lawyer for the State/respondent, supporting the impugned judgment, submitted that the conviction and sentence awarded to the appellant do not warrant any interference by this Court.