KRISHNA KUMAR PARASTE Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 20th of January, 2009, passed in Sessions Trial No. 26/2007 by the Additional Sessions Judge, Pendra Road, District- Bilaspur (C.G.). By the impugned judgment, the appellant has been convicted and sentenced in the following manner with a direction to run the sentences concurrently.

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

(3.) Mr. Yogendra Chaturvedi, learned counsel appearing on behalf of the appellant, has argued that the extra-judicial confession was not established by the evidence of Balveer (P.W. 5), therefore, conviction based on the above solitary circumstance of extra-judicial confession cannot be sustained.