ASHA JOHN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 22nd of April, 1998 passed in Sessions Trial No. 43/1996 by the 1st Additional Sessions Judge, Rajnandgaon. By the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life.

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

(3.) Ms. Savita Tiwari, learned counsel appearing on behalf of the appellant, has vehemently argued that it was not proved that the deceased had died homicidal death, therefore, conviction under Section 302 IPC cannot be sustained.