RAGHUVEER YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Albeit, the matter is listed for consideration of IA No.3902/2025, which is an application for suspension of sentence and grant of bail to the appellant, however, rather pressing on the said application, learned counsel for the parties concur to argue the matter finally. Thus, it is heard finally.

(2.) This criminal appeal under Sec. 415 of Bharatiya Nagarik Suraksha Sanhita (for short "BNSS"), 2023 has been filed by the appellant assailing the impugned judgment dtd. 12/12/2024 passed by the Sessions Judge, Jabalpur in ST No.392/2019 thereby convicting the appellant under Ss. 302 and 201 of IPC and sentencing him to suffer life imprisonment & fine of Rs.100.00 and RI for seven years & fine of Rs.100.00respectively with default stipulations.

(3.) The facts of the case, in a nutshell, are that Sub-Inspector B.L. Navreti posted at Police Station Tilwara received an information from Sarpanch Raghunath Singh Marappa that an unidentified, unclothed woman was discovered deceased in a drain located at Chintu Bhavariya's plot. On receiving such information, he proceeded to the scene with his team, confirmed the discovery of the corpse and he registered a Marg Intimation No.0/19 under Sec. 174 of Cr.P.C.