Girish Chandra Gupta, J. - (1.) Lalit Mazhi, son of Jitu Mazhi was char,;ed under section 302 of the Indian Penal Code for intentionally murjering Bhakta Mazhi, son of late Sonaram Mazhi. The learned Trial Court has convicted him by a judgment and order dated 30th August, 1996 and sentenced him to suffer rigorous imprisonment for life and also to pay a fine of Rs. 500/- and in default, to suffer rigorous imprisonment for another three months by its order dated 31st August, 1996.
(2.) The facts and circumstances of the case briefly stated are as follows: Ramdhan Mazhi made a statement under section 154, Cr. P.C. alleging that on 28th May 1995 the accused dealt a deadly blow to Bhakta Mazhi by a dagger. Other allegations pertaining to other alleged crimes were also made which are not material for our purpose because the other accused persons have all bean acquitted with respect to the other alleged crimes.
(3.) The defence case is simple denial.;