KUMURIKA RAJANA Vs. THE STATE

JUDGEMENT

(1.) BY a short order dated 5 -4 -1984, we allowed the appeal and acquitted the Appellant of the charge under Section 302, I.P.C. we shall now proceed to give our reasoned judgment.

(2.) THIS is a prisoner's appeal against his conviction under Section 302, I.P.C. and the sentence of imprisonment for life.

(3.) THE Appellant pleaded not guilty to the charge and contended that the case was foisted against him by P.Ws. 2, 3, and 4 out of previous enmity.