UTTAM KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 31st of October, 2012, passed in S. T. No. 84/2011 by the Sessions Judge, North Bastar, Kanker (CG). By the impugned judgment, the appellant has been convicted under Sections 302 and 376 IPC and sentenced to undergo imprisonment for life; and R. I. for 10 years with fine sentence under each count with a further direction to run the sentences concurrently.

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

(3.) Mr. F. S. Khare, counsel appearing on behalf of the appellant, has argued that the above circumstances were not fully established; they were not of conclusive nature and tendency; the circumstances were capable of being explained; and the chain of circumstantial evidence was also not complete.