THANDURAM BONKIRAM DHOBI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 27th of August, 1993 passed in Sessions trial No. 122/92 by the Additional Sessions Judge. Sakti.

(2.) By the impugned judgment, the Appellant has been convicted under Sections 363 and 366 IPC and sentenced to undergo Rule 1, for 5 years.

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