PUSHPRAJ DUBEY Vs. STATE OF M P

JUDGEMENT

(1.) - This appeal has been preferred by the appellant against judgment dated 3.4.2004 delivered by Sessions Judge Shahdol in Sessions Trial No.47/2003, wherein appellant has been convicted for alleged offence punishable under Section 302 read with Section 34 of Indian Penal Code (hereinafter referred as IPC) and sentenced to imprisonment tor life and fine of Rs.500 and in lieu one month simple mprisonment.

(2.) IT is an undisputed fact that appellant was in custody since 10.6.2002. As per prosecution case co-accused Rinku alias Ritu Raj Pandey (who is said to have died) and Lalla Barman (who is said to be absconding) were said to be involved in the murder with the appellant.

(3.) APPELLANT pleaded not guilty and submitted that he has been falsely implicated.