BALDU @ BALDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellants have been convicted under Section 302, IPC and sentenced to undergo imprisonment for life and fine sentences by the Third Additional Judge to the Court of Sessions Judge, Bilaspur, in Sessions Trial No. 204/85 on 31st October, 1991.

(2.) Appellant No. 1 Baldu @ Baldev died during the pendency of the appeal. His name has been deleted vide Court order dated 15-7-2005. The appeal filed on behalf of appellant No. 1 stands abated.

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