GOPI PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 20th July, 1992 passed in S.T. No. 120/90 by the Sessions Judge, Raisen, whereby the appellant stands convicted under Section 304 Part II of the IPC and sentenced to undergo R.I. for 7 years and to pay fine of Rs.500/- and, in default, to suffer S.I. for 3 months.

(2.) The prosecution story, in short, may be narrated as under:

(3.) On being charged with the offence of murder punishable under Section 302 of the I.P.C., the appellant pleaded false implication. In order to prove the charge, the prosecution examined as many as 15 witnesses including Jugal Singh (PW3) and Motilal (PW6). However, the defence adduced no evidence.