SUSHEEL Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 11.08.2005 passed by the learned Sessions Judge, Bhopal in Sessions Trial No.20/2005 convicting the appellant under Section 302/34 IPC and thereby sentencing him to suffer life imprisonment and fine of Rs.5,000/-, in default further 6 months SI, the appellant has taken shelter of this Court by preferring this appeal under Section 374(2) of the Code of Criminal Procedure, 1973.

(2.) No exhaustive statements of fact are required to be narrated for the purpose of disposal of this appeal since in elaboration they have been narrated in para 3 of the impugned judgment. However, for ready reference, it would be condign to mention that on 04.11.2004 at about 8.10 p.m. the present appellant and juvenile co-accused Kishore stabbed the deceased namely Chandu alias Chandan Singh by causing knife injuries to him, as a result of which, he succumbed to those injuries. A Deharinalisi was lodged by Ramsingh (PW3), upon which criminal law was triggered and set in motion.

(3.) After investigation was over a charge sheet was submitted in the committal Court which on its turn committed the case to the Court of Session where appellant was tried.