BHAGATRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 16th of October. 1997, passed in ST. No. 114/94 by the Additional Sessions Judge, Sakti, District Bilaspur (CG). By the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo R.I. for life and to pay fine of Rs. 1,000 with default sentence of R.I. for 1 year.

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

(3.) Learned counsel for the appellant have argued that the solitary testimony of Parimal (PWI) was not reliable: there were many contradictions in his evidence; his evidence was not supported by the medical evidence of Dr. V.P. Jaiswal (PW7): he was disbelieved for the other accused persons; therefore, the conviction based on the solitary testimony of Parimal (PW1) cannot be sustained.