RAM BHAROSE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS criminal appeal is preferred by the appellant being aggrieved by the judgment dated 22/2/2008 passed by the 5th Additional Sessions Judge, Chhindwara in ST No.220/2006, whereby the appellant was convicted for commission of offence punishable under Section 307 of IPC and sentenced for seven years' rigorous imprisonment with fine of Rs.1,000/-, in default of payment of fine, he was to undergo six months' RI in addition.

(2.) THE prosecution's case, in short, is that on

(3.) I have heard the learned counsel for the parties.