RAJKUMAR Vs. STATE OF M P

JUDGEMENT

(1.) The present criminal appeal filed u/S 374(2) of IPC assails the judgment dated 27.04.2009 passed in S.T. No. 273/2007 by which appellant has been convicted u/S 302 of IPC and sentenced to suffer life imprisonment with a fine of Rs. 1,000/-.

(2.) Learned counsel for the rival parties are heard finally.

(3.) Xxx xxx xxx