MADKAMI DEVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an appeal from jail preferred by the appellant against judgment of conviction dated 21-7-1998 passed in Sessions Trial No. 136/98 by the Sessions Judge, Bastar, Jagdalpur. The learned Sessions Judge held the appellant guilty of the offence punishable under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life.

(3.) In this appeal, later on Shri R.K. Jain, Advocate was engaged as Counsel, who argued the case on behalf of the appellant.