LAWS(MPH)-2023-1-3

KAILASH Vs. STATE OF MADHYA PRADESH

Decided On January 10, 2023
KAILASH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C.") against the judgment dtd. 21/3/2001, passed by the Court of First Additional Sessions Judge, Bhind (M.P.) in S.T. No.273/1999, whereby the appellant has been convicted under Sec. 364 (A) of the Indian Penal Code (for brevity "IPC") and sentenced to undergo life imprisonment with fine of Rs.500.00, 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. 364-A of IPC against the appellant, who abjured the guilt and prayed for trial.