(1.) The appellant has filed the present appeal under Sec. 374 (2) of the Code of Criminal Procedure against the judgment dated 12.05.2016 by which the appellant has been convicted under Sec. 302 of the Indian Penal Code (hereinafter referred to as 'IPC'). By virtue of the order on sentence dated 16.05.2016, the appellant was sentenced to rigorous imprisonment for life and a fine of Rs.10,000.00, in default of payment of fine, to undergo simple imprisonment for one year for the offence punishable under Sec. 302 IPC.
(2.) The case of the prosecution as set out by the trial Court in the impugned judgment is as under:
(3.) After completion of investigation, charge sheet for the offence under Sec. 302 Penal Code was filed. The prosecution in all has examined 21 witnesses. No evidence was led by the defence. Statement of the appellant was recorded under Sec. 313 of the Code of Criminal Procedure wherein the appellant pleaded not guilty and claimed to be tried.
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