NARESH Vs. STATE OF M P

JUDGEMENT

(1.) The sole appellant Naresh has been convicted for an offence under section 302 of the Indian Penal Code and sentenced to life imprisonment and a fine of Rs.5,000/- or, in default of payment of fine, to undergo five months rigorous imprisonment.

(2.) Victim of the incident was Chotu alias Surendra, aged about 22 years.

(3.) According to the prosecution case, on 17.4.2003 at about 2:50 p.m. Chotu had gone to take a stroll in the market where the appellant met him.