SHRI BASANT MAHATO Vs. STATE

JUDGEMENT

(1.) The challenge in this appeal is to the conviction of the appellant for the offence punishable under section 302 of I.P.C. The appellant has been sentenced to suffer imprisonment for life and to pay a fine of Rs. 10,000.00 and in default to suffer simple imprisonment for six months.

(2.) The prosecution case may be briefly stated thus:

(3.) The prosecution examined in all 13 witnesses and produced the record of the investigation. The appellant did not enter into the witness box nor examined any defence witnesses. The defence of the appellant is of total denial and false implication.