VIJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed the appeal challenging his conviction and sentence ordered by the trial Court vide judgment/order dtd. 20/1/2020 under Sec. 302 of Indian Penal Code, 1860 (hereinafter referred to as *IPC).

(2.) Learned counsel for the appellant has submitted that all the material witnesses had not supported the prosecution case, during trial. Trial court has ordered the conviction and sentence of the appellant only on the basis of presumptions.

(3.) Learned State counsel, on the other hand, has opposed the appeal.