MAHESHWAR KALAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellant-accused was tried by the 2nd Additional Sessions Judge, Baloda Bazar, in Sessions Trial No.166/2001 (State of Chhattisgarh Vs. Maheshwar Kalar) for commission of offence punishable under Sec. 302 of the Penal Code and he was sentenced to undergo imprisonment for life and pay fine of Rs.500.00, in default of payment of fine to further undergo rigorous imprisonment of six months.

(2.) Feeling aggrieved and dissatisfied with the judgment of conviction and order of sentence recorded by the Additional Sessions Judge, appellant-accused has preferred this appeal before this Court under Sec. 374(2) of the CrPC.

(3.) The prosecution case as unfolded during the course of trial is as under: -