PREM NEPALI ALIAS PREM BAHADUR Vs. STATE

JUDGEMENT

(1.) Appellant Prem Nepali alias Prem Bahadur stands convicted under Section 302, IPC with sentence of imprisonment for life, vide impugned judgment dated 30-11-1991 passed by Ist Additional Sessions Judge, Bhopal in Sessions Trial No. 201/88.

(2.) The appellant was found guilty of causing injuries on the right thigh of deceased Guddu alias Shahzad by means of a knife, in the evening of 26-8-88, leading to his death the same night.

(3.) At the trial, accused Prem Nepali alias Prem Bahadur abjured his guilt and pleaded false implication to the charge framed by the trial Court under Section 302, IPC.