SHIV RAM Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 21.3.07 passed by the 4th Additional Sessions Judge (Fast Track), Khargon, in Sessions Trial No. 163/06 convicting the appellant under Section 302 IPC and thereby sentencing him to suffer life imprisonment with fine of Rs. 500/-; in default of payment of fine further RI of one month, this appeal has been preferred by the appellant under Section 374(2) of the Cr.P.C. In brief, the case of the prosecution as narrated in para-3 of the impugned judgment is that at 9 PM of 15.10.06 on the road of village Romchichli on account of old enmity the appellant dealt knife blow nearby the neck region of the deceased which resulted into his death. The incident has been witnessed by Pathan and Jamsingh.

(2.) First Information Report was lodged by Pathan on the basis of which a case was registered under Section 302 IPC against the appellant.

(3.) After completion of the investigation the charge-sheet was filed before the committal court which committed the case to the Court of Session from where it was received by the Special Court for trial.