MOHANLAL Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgement dated 29th September, 1993 passed in Sessions Trial No. 45/91 by the Third Additional Sessions Judge, Bilaspur.

(2.) By the impugned judgement, the appellants have been convicted u/s 302 IPC and sentenced to undergo imprisonment for life. Appellants 1 & 2 have been further convicted u/s 323 IPC and sentenced to undergo R.I. for six months with a direction to run their sentences concurrently.

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