PAPPU Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT has filed this appeal against the judgment dated 8 th August, 1996 delivered by the then 2nd Addl. Sessions Judge, Jabalpur in Sessions Trial No. 636/95, convicting the appellant under Section 304 Part-II IPC and sentencing him to undergo four years' R.I.

(2.) IT is undisputed that appellant Pappu @ Satyendra was tried with co-accused Ramesh and Shakuntala. Ramesh and Shakuntala were tried for offence punishable under Section 201 IPC whereas appellant was tried for offence punishable under Section 302 IPC. Co-accused Ramesh and Shakuntala were acquitted by the trial Court. Though appellant was acquitted under Section 302 IPC, but he was convicted and sentenced under Section 304 Part-II of IPC for committing homicidal death not amounting to murder of Lalji. IT is also an admitted fact that deceased Lalji was father of appellant.

(3.) APPELLANT abjured the guilt and contended that he has been falsely implicated.