KANNAIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The accused-appellant herein has approached this Court for assailing the judgment dtd. 9/4/2009, passed by the Division Bench of the High Court of Madhya Pradesh at Indore[Hereinafter, referred to as the 'High Court'.] in Criminal Appeal No. 1487 of 1999 whereby, the High Court dismissed the appeal preferred by the accused-appellant and three co-accused persons under Sec. 374(2) of the Code of Criminal Procedure, 1973[For short,"CrPC".].

(3.) By way of the aforesaid appeal, the four convicts including the accused-appellant herein had assailed the judgment and order dtd. 22/10/1999 passed by the First Additional Sessions Judge, Mhow, District Indore, Madhya Pradesh[Hereinafter, referred to as the"trial Court".] in Sessions Case No. 524 of 1990, convicting the accusedappellant and three others namely Govardhan, Raja Ram and Bhima for the offences punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860[For short,"IPC".] and Sec. 302 of the IPC and sentencing each of them to imprisonment for life and fine of Rs.1,000.00 with default stipulation.