GHOOR SINGH BHILALA Vs. STATE OF M.P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgmentdated 8.10.2010 passed by First Additional Judge to the Court of First Additional Sessions Judge, Raisen in S.T. No.222/2009, whereby the appellant was convicted under Section 307 of the IPC and sentenced to undergo R.I. for 5 years and to pay a fine of Rs.2000/ - & in default, to suffer R.I. for 3 months. By that judgment only he was acquitted of the offence punishable under Section 450 of the IPC.

(2.) THE prosecution story, in short, may be narrated thus -

(3.) THE appellant pleaded false implication due to prevailing enmity.