BHIM BISWAKARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This Appeal is directed against the Judgment dated 31.08.2013 passed in S.T.(F.T.) Case No. 08/2013 by the Fast Track Court, South Sikkim at Namchi. By the impugned Judgment the Appellant has been convicted under Sections 302 and 376 IPC and sentenced to undergo imprisonment for life and RI for seven years with direction to run the sentence concurrently.

(2.) The facts, briefly, stated are as under: -

(3.) Mr. B.K. Gupta, learned counsel appearing on behalf of the Appellant, has argued that none of these circumstances were fully established; the circumstances set forth by the prosecution were not of conclusive nature and tendency; almost all the circumstances were capable of being explained and the chain of the said circumstantial evidence was also not complete.