MANKAR @ MANIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal arises out of the judgment and order dated 29.04.2004 passed by the Third Additional Sessions Judge to the Court of First Additional Sessions Judge, Chhindwara in Sessions Trial No.108 of 2003, whereby the appellant-accused stands convicted under Sections 324 and 302 of the IPC and sentenced rigorous imprisonment for one year under the former and rigorous imprisonment for life with a fine of Rs.1,000/- (one thousand) in default of payment of fine to further undergo simple imprisonment for one month under the latter. It is also ordered that the substantive jail sentences in the aforesaid Sections shall run concurrently.

(2.) Briefly stated, the prosecution case as unfolded at the trial is as under:

(3.) The learned trial Judge framed the charges against the appellant under Sections 324 and 302 IPC. He pleaded not guilty to the charges and prayed for trial. He was questioned under Section 313 of the Cr.P.C. about the incriminating evidence and circumstances appearing against him in the case. He denied all of them. His defence was, simpliciter, the false implication. He did not adduce any evidence orally or documentary in support of his defence.