RAM KUMAR Vs. STATE OF C G

JUDGEMENT

(1.) This appeal is directed against the judgment dated 25th of January, 2001 passed in Sessions Trial No. 326/2000 by the Additional Sessions Judge, Sakti, District Bilaspur. By the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 10,000/-, with default sentence for R.I. for one year. The facts, briefly stated, are as under

(2.) Deceased-Premnath Ratre was working as a Patwari in village Hardi. He was residing in a rented premises belonging to the appellant. The said premises was situated at some distance from the house of the appellant. The appellant was also residing in the same village along with his wife

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