LAWS(CHH)-2010-11-8

DUKALU Vs. STATE OF MADHYA PRADESH

Decided On November 09, 2010
DUKALU Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 15th of May. 1993 passed in Sessions Trial No. 153/92 by the First Additional Sessions Judge, Raigarh.

(2.) BY the impugned judgment, the appellants have been convicted and sentenced in the following manner with a further direction to run the sentences concurrently :-

(3.) ON the other hand, Mr. Jameel Akhtar Lohani, learned Panel Lawyer appearing on behalf of the State, opposed these arguments and supported the judgment passed by the Sessions Court.