RAJU BALDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (2 of 1974) (for brevity "Cr.P.C.") being aggrieved by the judgment dtd. 20/6/2014, passed by the Court of Sessions Judge, Vidisha, District Vidisha (Madhya Pradesh) in Sessions Case bearing S.T. No.2/2008, whereby the appellant has been convicted for the offences punishable under Sec. 302 read with Sec. 34 of Indian Penal Code (for brevity "IPC") and sentenced him as under:-

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

(3.) Learned Trial Court considering the material prima facie available on record framed the charge u/S 302 and 323/34 of IPC against co- accused Heeralal, u/S 302/34 and 323 of IPC against co-accused Khuman Singh Ahirwar and u/S 302/34 of IPC against the appellant. They abjured their guilt and prayed for trial.