KANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973(2 of 1974) [in short Cr.P.C.] against the judgment dtd. 12/3/2013, passed by the Court of Sessions Judge, Indore in S.T.No.87/2011, whereby appellant has been convicted under Sec. 302 of Indian Penal Code, 1860 (in short IPC) and Sec 25(1-B)(b) of Arms Act and sentenced to undergo Life Imprisonment with fine of Rs.1,000.00 and RI for 01 year with fine of Rs.500.00, in default of payment of fine, additional RI for 06 months and 03 months respectively.

(2.) Prosecution story in brief is that:

(3.) Learned trial Court considering the material prima-facie available on record, framed the charges for the offences punishable u/S 302 of IPC and Sec 25(1-B)b of Arms Act. against the appellant, who abjured his guilt and prayed for trial. In their statement recorded u/S 313 of Cr.P.C., the appellant pleaded his false implication in the matter.