RAVI Vs. STATE

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.159 of 2015 charged for the offence punishable under Section 302 I.P.C. and thereafter convicted for life. Assailing the conviction and sentence rendered by the Trial Court, the appellant has filed this appeal.

(2.) Prosecution VERSION:

(3.) Before proceeding further, the evidence available both oral and documentary will have to be assessed and analysed.