RAMAYAN Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 26th of November, 1993 passed in Sessions Trial No. 345/93 by the Ilnd Additional Sessions Judge Bilaspur. 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. Savita Tiwari, learned counsel appearing on behalf of the appellant, has not disputed the homicidal death of the deceased. She argued that the above circumstances were not sufficient to held the appellant guilt of the offence punishable under Section 302 IPC.