BHUKHAN SIWARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Following judgment of the Court was dictated on Board by Sunil Kumar Sinha, J.

(2.) This appeal is directed against the judgment dated 15th of February, 2008 passed in Sessions Trial No. 192/2006 by the Additional Sessions Judge (FTC), Bemetara, District Durg (C.G.). By the impugned judgment, the appellant has been convicted u/s 302 IPC and sentenced to undergo imprisonment for life and to pay fine of 25,000/- with default sentence of R.I. for 6 months.

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