ABDUL KAREEM Vs. STATE

JUDGEMENT

(1.) THIS is a petition for certificate that the case is a fit one for appeal to the Supreme Court under Article 134 (1) (c), Constitution of India.

(2.) THE petitioner Abdul Kareem S/o Abdul Hakeem Musalman of Lakhakhedi was prosecuted along with others under Section 302 read with Section 34, I. P. C.

(3.) THE learned Sessions Judge convicted Abdul Kareem under Section 302, I. P. C. for having fired a gun at deceased Kasam which resulted in his death while he was going from his village Bagla to attend weekly Bazar of Mahidpur along with P. W. Ismail and P-W. 3 Ibrahim. He was sentenced to transportation for life.