RAMESH Vs. STATE

JUDGEMENT

(1.) The sole accused, who was convicted for the charge under section 302 of the Indian Penal Code and was sentenced to undergo life imprisonment and also convicted for the charge under section 397 of the Indian Penal Code and was sentenced to undergo seven years rigorous imprisonment, moves the present criminal appeal.

(2.) On the side of the prosecution, P.Ws. 1 to. 30 were examined and Exs.Pl to P24 and M.Os.l to 9 were marked. There is neither oral nor documentary evidence on the side of the accused.

(3.) The brief summary of the case of the prosecution as spoken to by the witnesses reads as follows :