SITA RAM Vs. THE STATE

JUDGEMENT

(1.) Crl.M.B. No. 10269/2014 (suspension of sentence)

(2.) SITA Ram is convicted for the murder of his son Naresh and awarded life imprisonment and a fine of Rs. 500/ - and in default of payment of fine to undergo simple imprisonment for one year which judgement of conviction and order on sentence he challenges in the present appeal.

(3.) NO defence evidence has been led by Sita Ram and his explanation in his statement under Section 313 Cr.P.C. is: