PREETAM LAL Vs. STATE OF M P

JUDGEMENT

(1.) The three ap-pellants were convicted under Section 302/34 IPC and sentenced to undergo imprison-ment Cor life by the Second Additional Ses-sions Judge, Kajnandgaon in Sessions Trial No. 27/90 vide judgment dated I2th of'July, 1990.

(2.) Appellant No.2 Ghanshyam and appel-lant No.3 Kala Bai died during the pendency of the appeal, therefore, their appeal was dismissed as abated vide order dated 9.4.2010.

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