DIPAK SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This criminal appeal under Section 374(2) of Cr.P.C. has been filed by the appellant being aggrieved by the judgment dated 07.04.2011 passed by Sessions Judge, Chhindwara in S.T. No.15/2009, whereby the appellant has been convicted under Section 306 of I.P.C. and sentenced to R.I. for 7 years with fine of Rs.1000/- in default further R.I. for 6 months.

(2.) The facts necessary for disposal of the present appeal are as under:

(3.) The appellant was charged under Section 306 of I.P.C. He abjured the guilt and submitted that he has been falsely implicated in this case.