ADESH MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present appeal preferred u/s. 374(2) Cr.P.C. assails the judgment dated 11th January, 2012 passed in S.T. No. 220/2009 rendered by First Additional Sessions Judge, Bhind whereby the trial Court has convicted the appellant/accused Aadesh Mishra for the charge under section 302 IPC and sec. 25/27 Arms Act and sentenced him for life imprisonment with a fine of Rs. 10,000/- and 1 year's RI with a fine of Rs.500 with default stipulations.

(2.) Learned counsel for the rival parties are heard and the record of the trial court is also perused.

(3.) At the very outset, it may be noted that the offence found to be proved was initially alleged against three persons i.e. Lakhan Lal, Aadesh Mishra (appellant herein) and Ajay Mishra. Ajay Mishra absconded and therefore trial in question was conducted and concluded against co-acused Lakhan Lal and appellant Aadesh Mishra, while this appeal is preferred by appellant Adesh Mishra only.