ATMA RAM Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 9th of May, 1997 passed in Sessions Trial No. 312/1996 by the 6th Additional Sessions Judge, Durg. By the impugned judgment, the Appellants have been convicted under Sections 302 & 201 IPC and sentenced to undergo R.I. for life and R.I. For two years with a direction to run the sentences concurrently.

(2.) Mr. Uttam Pandey, learned counsel appearing on behalf of the Appellants, has argued that the circumstances set-forth by the prosecution were not fully established and almost all the circumstances were capable of being explained. The above circumstances were insufficient and were not incriminating against the Appellants, and the chain of circumstantial evidence was also not complete.

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