HARLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) FEELING aggrieved by the judgment of conviction and order of sentence dated 13/04/11 passed by the learned.

(2.) First Additional Judge to the Court of Additional Sessions Judge, Sironj, District Vidisha in Sessions Trial No. 192 of 2010 (State of Madhya Pradesh Vs. Harlal), convicting the appellant under Section 302 of IPC and thereby sentencing him to suffer rigorous imprisonment for life with fine of Rs. 5,000/ - in default of payment of fine to suffer additional six months rigorous imprisonment, the appellant has preferred this appeal. Prosecution story, in brief, may be narrated as under:

(3.) TO bring home the charges, the prosecution has examined as many as 14 witnesses and placed Exhibits P/1 to P/13, the documents on record. The accused has not been examined any witness in his defence.