BIKASH CHHETRI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The judgment of conviction and sentence dated 29th June, 2005 passed by the learned Sessions Judge, South and West Districts at Namchi, South Sikkim in Sessions Trial Case No. 19 of 2004 the appellant, Bikash Chhetri for the offence punishable under Section 302, I.P.C. and sentencing him to undergo rigorous imprisonment for life are under challenge in this Criminal Appeal.

(2.) The facts of the case in a short compass are as follows:

(3.) The appellant did not plead guilty and claimed for trial.