KAMAL PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal calls into question the correctness of a judgment and order passed by the High Court of Chhattisgarh in Criminal Appeal No.596 of 1992 by which the guilt of the accused and the sentence of imprisonment imposed in Sessions Trial No.198 of 1988 vide a judgment dtd. 11/5/1992 stands confirmed.

(2.) Challenging their conviction, before us are three convict(s) - appellants, namely, Kamal Prasad (A-3); Shersingh (A-6); and Bhavdas (A-9).

(3.) The convict-appellants stand convicted of having committed an offence punishable under Ss. 148, 302 read with 149, 307 read with 149, Indian Penal Code, 1860 [For Brevity, "IPC"] and Ss. 4/5 of the Explosive Substance Act, 1908 under which the sentence awarded varies from rigorous imprisonment for 3 years to life imprisonment, all to run concurrently.