BEDUSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29th of April, 1997 passed in Sessions Trial No. 62/92 by the Additional Sessions Judge and Special Judge, Bilaspur. By the impugned judgment, appellant No.1 has been convicted u/S 302 IPC and appellant No.2 has been convicted u/Ss 302/34 IPC and both have been sentenced to undergo imprisonment for life.

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

(3.) Mr. P.K. Verma, learned Sr. Advocate appearing on behalf of the appellants, has argued that there are material discrepancies in the eyewitness account and the medical evidence, therefore, the eye-witnesses should be disbelieved and the entire case of prosecution should be thrown out. He also pointed towards contradictions in the evidence of two eye-witnesses.