JWAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The following judgment of the Court was delivered by B.D. Rathi, J. This appeal has been preferred by the appellant under Section 374 of the Code of Criminal Procedure, 1973 (for short 'the Code') being aggrieved from the judgment dated 01.09.1999, passed by Additional Sessions Judge Ganjbasoda, District Vidisha in Sessions Trial No.45/1999, whereby the appellant has been convicted of the offence punishable under Section 302 of Indian Penal Code (for short 'the IPC').

(2.) Prosecution case in brief, is that on 12.01.1999 in the noon at about 12:00 1:00 P.M at village Danmadi, Bagrodh Road, appellant Jwal Singh had committed murder of Anisa alias Anshu aged about 20 years by assaulting her with a sharp edge weapon. After completion of investigation, charge-sheet was filed against the appellant.

(3.) During the trial the appellant pleaded not guilty to the charge and contended that he had been falsely implicated.