RAMESHWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE judgment dated 2/5/2001 passed by the Additional Sessions Judge (Special Judge under SC/ST (Prevention of Atrocities) Act, Ujjain in ST No.391/2000, convicting the appellant for the offence under Section 302 of the IPC and awarding sentence of life imprisonment with fine of Rs.500/- with default stipulation is under challenge in this appeal.

(2.) THE appellant has been charged and convicted for causing murder of Atmaram on the intervening night of 16th and 17th June, 2000.

(3.) THE appellant abjured his guilt and the trial took place. THE trial Court, by the judgment under appeal, convicted the appellant for offence under Section 302 of the IPC and sentenced him accordingly.