(1.) This is statutory appeal by original accused by invoking Sec. 374 of the Code of Criminal Procedure (Cr.P.C.) questioning the judgment and order of conviction dtd. 29/12/2014 passed by Additional Sessions Judge, Omerga in Sessions Case No. 25 of 2013, thereby convicting the appellant for offence punishable under Sec. 302 of the Indian Penal Code (IPC).
(2.) The prosecution case in trial court is as under :
(3.) We have heard learned counsel for the appellant at length. From his arguments, he seems to be questioning conviction, its legality and correctness by advancing a case that the case is based entirely on circumstantial evidence and there is no direct evidence. He emphasized that this being so, it was expected of prosecution to cogently prove and establish all circumstances relied by it and it was expected of prosecution to complete the chain of circumstances pressed into service. But the same has not been done here by prosecution.
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