KARAN SINGH Vs. STATE OF C G

JUDGEMENT

(1.) Appellant - Karan Singh has been convicted under Section 302 read with Section 34 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000/- with default sentence of R1 for three months. The judgment and findings have recorded by the Sessions Judge, Ranker, district - Uttar Bastar, Ranker, Chhattisgarh in Sessions Trial-110 of 2008 on 5th November, 2008. The facts, briefly stated are as under:-

(2.) Shri O.P. Sahu, learned counsel for the appellant has mainly contended that almost all the eyewitnesses had turned hostile and they has not supported the case of the prosecution; the evidence of extra judicial confession was shaky. Therefore, the conviction based on the said evidence cannot be sustained.

(3.) On the other hand, Ms. Smitha Ghai learned counsel for the State has opposed these arguments and supported the judgment passed by the Sessions Court.