DHELAU KURMI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 6-4-1993 passed in Sessions Trial No. 270/88 by the Fourth Additional Sessions Judge, Bilaspur.

(2.) Appellant No. 1-Dhelau has been convicted under Sections 302/109 and 201, IPC and sentenced to undergo imprisonment for life and R.I. for 7 years with a direction to run the sentences concurrently; and appellant No. 2-Gaitribai has been convicted under Section 302, IPC and sentenced to undergo imprisonment of life.

(3.) The facts, briefly stated, are as under:-