RAM KUMAR VERMA Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 20.9.93 passed in Sessions Trial No. 313/92 by the Fifth Additional Sessions Judge, Durg.

(2.) By the impugned judgment, the Appellant has been convicted and sentenced in the following manner with further direction to run the sentences concurrently: <FRM>JUDGEMENT_103_TLCHH0_2010_1.html</FRM>

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