MANOJ KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant has been convicted for offence punishable under Sec. 302 of the IPC and sentenced to life imprisonment for committing murder of deceased Santram who died during intervening night of 26th/27/11/2003 on account of altercation and assault between the appellant and the deceased at about 5.00 p.m., on 26/11/2003.

(2.) The prosecution case, as emerging from the material on record particularly the FIR (Ex. P-11) is that on the date of incident i.e. 26/11/2003 there was weekly market at Village Korandha, where Garajman (PW-5) had established a small make shift restaurant.

(3.) On the next morning i.e. 27/11/2003, Kotwar Heera Ram (PW-