PREMNARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This jail appeal, under Sec. 383 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C."), has been preferred against the judgment dtd. 30/07/2010, passed by the Court of 4th Additional Sessions Judge (Fast Track Court), Guna (M.P.) in S.T. No.101/2010, whereby the appellant has been convicted under Sec. 302 of the Indian Penal Code, 1860 (for brevity "IPC") and sentenced to undergo life imprisonment with fine of Rs.1,000.00, in default to suffer further six months' rigorous imprisonment.

(2.) The prosecution case in brief is as follows:

(3.) Learned Trial Court considering the material prima facie available on record, framed the charge under Sec. 302 of IPC against the appellant, who abjured the guilt and prayed for trial.