NARAYAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 21.01.2008 passed by First Additional Sessions Judge, Sagar in Sessions Trial No. 36/2007.

(2.) The appellant has been prosecuted along with another Co-accused Jagdish for commission of offence punishable under Section 302 read with Section 34 of the Indian Penal Code.

(3.) The Trial Court acquitted the Co-accused Jagdish and convicted the appellant for the offence of murder and awarded sentence of life.