(1.) Challenge in the present appeal is the impugned judgment dated and order on sentence dated 30.07.1998 passed by the learned Additional Sessions Judge whereby the appellant has been held guilty for committing an offence punishable under Section 302 of Indian Penal Code (hereinafter referred to as IPC) and sentenced to undergo life imprisonment together with fine of Rs.5,000/- and in default of payment of fine, the appellant was directed to further undergo RI for a period of six months.
(2.) The case of the prosecution in brief, can be summarized as under:-
(3.) To support its case, the prosecution had examined 16 witnesses. After the evidence of the prosecution was recorded, the statement of the accused under Section 313 Cr. P.C. was recorded wherein he pleaded his innocence and alleged to have been implicated falsely. The accused produced two witnesses in his defence evidence.
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