MITHILESH Vs. STATE OF M P

JUDGEMENT

(1.) - In this appeal filed under Section 374 Cr. P. C. the appellant has challenged the judgment of conviction under section 302 IPC, and sentence for life imprisonment with fine of Rs. 1,000 passed on 6. 1. 97 in Sessions Trial. No. 108/96, by third Additional Sessions Judge, Bhind.

(2.) THE prosecution story in short is as under:

(3.) WE have heard the learned counsel for the parties and perused the evidence on record.