STATE Vs. HADIBANDHU MATI

JUDGEMENT

(1.) THE Appellant has been convicted under Section 302, Indian Penal Code, and sentenced to death. He has filed two criminal appeals, one from Jail and the other through an advocate. Reference has been made by the Sessions Judge under Section 374, Code of Criminal Procedure for confirmation of the sentence of death.

(2.) PROSECUTION case may be stated in short.

(3.) THE learned Sessions Judge disbelieved the evidence of p.ws. 4 and 8 in paragraph 11 of his judgment. On a careful serutiny of the evidence of these witnesses, we endorse his conclusion. The reasons given by him need not be repeated.