KALYAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) - Appellant has filed this appeal against the judgment dated 7th January 2009, passed by III Additional Sessions Judge, Sagar in Session Trial No. 264/2008. Appellant was prosecuted for commission of offence punishable under Section 302 of the I.P.C. The Trial Court held the appellant guilty for the aforesaid offence and awarded sentence of life.

(2.) The prosecution story in brief is that deceased Mohanlal had made a demand of money from appellant Kalyan, on the aforesaid event the appellant abused him and inflicted blow of Bullam on the neck of the deceased. Deceased was died on spot. F.I.R was lodged. The police conducted investigation and filed charge-sheet.

(3.) Appellant abjured his guilt during trial and pleaded innocence. Trial Court held the appellant guilty for commission of offence and awarded sentence.