KADLIYA Vs. STATE OF MADHYA PRADESH GOVT.

JUDGEMENT

(1.) Appellant has preferred this appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (in short "Cr.P.C.") against the judgment of conviction dtd. 30/12/2011, passed by Additional Sessions Judge to the Court of Second Additional Sessions Judge (Fast Track Court) Jobat in Sessions Trial No.114/2011, whereby he has been convicted 302 and 323 of I.P.C. and sentenced to undergo Life Imprisonment and Six months R.I. with fine of Rs.500.00 for the offence punishable under Sec. 302 of I.P.C. with default stipulation.

(2.) The case of the prosecution, in brief, is as follows: -

(3.) After evaluating the evidence came on record, the trial court has convicted the appellant as stated above. Hence, this appeal before this Court.