BARILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is a criminal appeal against the order of conviction and sentence dated 19.11.1998, passed by the 4th Additional Sessions Judge Bilaspur, District Bilaspur (the ASJ), in Sessions Trial No. 377 of 1997, convicting and awarding life imprisonment to Barilal (the Appellant) under section 302 Indian Penal Code (IPC).

(2.) RAMPHAL (PW -1) (the informant) is cousin of the Deceased as well as of the Appellant. He lodged an unnumbered First Information Report (the FIR) (Ex. P -1) on 22.07.1997 at 7:40 hours in out post Belgahna. It was registered as Crime Number 180 of 1997 at Police Station, Kota, District Bilaspur, at 12:30 hours (Ex. P -1 B).

(3.) THE police investigated the case and submitted the police report alongwith charge -sheet against the Appellant under section 302/201 IPC.