LAWS(CHH)-2009-7-9

LEELADHAR YADAV Vs. STATE OF CHATTISGARH

Decided On July 15, 2009
LEELADHAR YADAV Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) APPELLANTS have been convicted under Section 302/34 ipc and sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000, in default of payment of fine, to further undergo imprisonment for six months, by the additional Sessions Judge, Jashpur, in Sessions Trial No. 102/2004 on 17th of December, 2004.

(2.) THE facts, briefly stated, are as under:

(3.) THE conviction of the appellants is based on the eyewitness account of satindhar (P. W. 1), Narsingh (P. W. 2), jainandan (P. W. 3), Pooran Ram (P. W. 4) and Suran Ram (P. W. 5 ).