(1.) Appellant Udham Singh has, in this appeal, called in question the legality and correctness of the judgment and order dated 21.04.2009 passed by the Additional Sessions Judge Chachoda district Guna in Sessions Trial No.278/2008, whereby and whereunder he has been convicted under Section 302 of the IPC and sentenced thereunder to suffer rigorous imprisonment (for short RI) for life and to pay a fine of Rs.1,000/-(one thousand) in default thereof to further undergo RI for one year.
(2.) The prosecution case as unfolded in the course of trial, in brief, is given below:-
(3.) Having analyzed and appreciated the evidence on record critically and meticulously in the impugned judgment, the learned ASJ has held the appellant guilty for having murdered the deceased and convicted him under Section 302 IPC and sentenced him thereunder as noted in para 1 of this judgment. Feeling aggrieved by the impugned verdict, the appellant approached this Court by way of this appeal under Section 374(2) Cr.P.C.
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