ASHOK PATEL Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29th of November, 1996 passed in Sessions Trial No. 114/96 by the Sessions Judge, Raipur. By the impugned judgment, the appellant has been convicted u/s 302 IPC and sentenced to undergo imprisonment for life.

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

(3.) Mrs. Renu Kochar, learned counsel appearing on behalf of the appellant, has argued that Manglu Das (PW-1), the solitary eye-witness, was not reliable; he changed his version at different stages; according to the F.I.R., he was an eye-witness; whereas, according to his court version, he did not see the incident of actual assault; therefore, his evidence was shaky and conviction based on his solitary testimony cannot be sustained.