SUNDER LAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 8th of August, 2012 passed in Sessions Trial No. 392/2012 by the Additional Sessions Judge, Kondagaon (CG). By the impugned judgment, the appellant has been convicted under Section 302, IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 100/- with default sentence of additional RI for 3 months. The facts, briefly stated, are as under:--

(2.) Mr. Manoj Paranjpe, learned Counsel appearing on behalf of the appellant, has not disputed the homicidal death of the deceased. He has argued that the above solitary circumstance of alleged extra-judicial confession was wrongly accepted by the Sessions Judge as admittedly, it was made by the appellant to the Police Officer, who reduced it into writing in Exh. P-3. Therefore, conviction vitiates and same deserves to be set aside.

(3.) On the other hand, Mr. Rajendra Tripathi, learned Panel Lawyer appearing on behalf of the State, opposed these arguments and supported the judgment passed by the Sessions Court.