SANJAY SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal by the convicted Appellant is directed against the judgment dated 27.6.2002 passed by Special Judge & Additional Sessions Judge, Durg in Sessions Trial No. 383 of 2001, whereby the Appellant has been convicted for the offence under Section 302 of IPC and sentenced to undergo imprisonment for life with fine of Rs.1000/- and in default of payment of fine amount to undergo further simple imprisonment for six months.

(2.) The facts which are not in dispute are that a fight took place between the deceased Pankaj and the accused Sanjay Singh. Pankaj suffered three injuries; one incised wound on the right hand and two stab injuries on his chest. Pankaj died as a result of his injuries. The accused Sanjay Singh along with two co-accused persons was charged with murder of Pankaj. After trial, the other two co-accused persons have been acquitted. But, the present accused Sanjay Singh has been convicted for the offence of murder. Hence this appeal.

(3.) We have heard Shri Awadh Tripathi, learned Counsel for the Appellant and Ms. Smita Ghai, learned Panel Lawyer for the State, and perused the record of the case including the impugned judgment.