JHAMMANLAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against judgment dated 26-3-2004 passed by 9th Additional Sessions Judge (FTC), Raipur in Sessions Trial No. 336/2003. By the impugned judgment, accused/appellant Jhammanlal has been convicted and sentenced in the following manner:

(2.) Shri S.B. Patel, learned counsel for the appellant argued that the appellant has been falsely implicated by prosecutrix (PW-1). The evidence of prosecutrix (PW-1) is not trustworthy. Her testimony is full of contradictions. Therefore, it is not safe to rely upon her evidence. Hence, the appellant deserves acquittal.

(3.) On the contrary, Shri Vinay Harit, learned Deputy Advocate General with Smt. Madhunisha Singh, learned Panel Lawyer for the State/respondent, supporting the impugned judgment, submitted that the conviction and sentence awarded to the appellant do not warrant any interference by this Court.