BHAGWAN SAHAI Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed under Section 374 Code of Criminal Procedure against the order of conviction dated 18th December, 2010 and order on sentence dated 24th December, 2010, by which the appellant has been convicted and sentenced to undergo imprisonment for life and to pay Rs.10,000/- as fine and in default of payment of fine to further undergo simple imprisonment for six months for the offence punishable under Section 302 Indian Penal Code. Appellant has also been sentenced to undergo rigorous imprisonment for five years and to pay fine Rs.2,000/- and in default thereby to undergo simple imprisonment for two months for the offence punishable under section 201 Indian Penal Code. Both the sentences were to run concurrently.

(2.) The facts of the case as noticed by the learned trial court are as under:-

(3.) The prosecution has examined 20 witnesses. Statement of appellant was recorded under Section 313 of the Code of Criminal Procedure. No evidence was lead by the defence.