VINOD RANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal filed u/S. 374 Cr.P.C. challenges legality and propriety of the impugned judgment dtd. 11/10/2011 in S.T. No. 84/1997 passed by Ninth Additional Sessions Judge, Gwalior (M.P.) whereby appellant has been convicted for an offence punishable u/s. 302 IPC and sentenced to suffer life imprisonment with a fine of Rs.20,000.00 with default stipulation.

(2.) Leaned counsel for rival parties are heard on the question of final disposal.

(3.) Pertinently, FIR (Ex. P/1) was lodged on 31/10/1996 by complainant PW-1 Heera Singh Tomar alleging offence of murder against four accused Ajay @ Ajju, Vinod Rana (present appellant), Kok Sing and one un-known person. Ultimately when charge-sheet was filed after investigation, five persons were arraigned as accused namely Raman Tiwari, Ajay @ Ajju Sharma, Dhirendra, Kok Singh and Vinod Rana (appellant herein).