MOHAN DAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These appeals have been directed against the judgment dated 31.1.92 passed in Sessions Trial No. 74/91, by the Second Additional Sessions Judge, Rajnandgaon, whereby, the four accused persons were convicted under Section 302/34 IPC and sentenced to undergo imprisonment for life.

(2.) In all, there were four accused persons who were convicted and sentenced as aforementioned. These are tii appeals filed by three of them. The fourth accused, Ramhlu had also filed a separate appeal challenging his conviction and sentence which came to be registered as Cri A No.301/92. However, when he was released from Central Jail, Raipur on 4.8.2004 upon remission of sentence being granted by the State, his appeal was dismissed as not pressed.

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