HEM KANT JHA Vs. STATE OF M P

JUDGEMENT

(1.) These appeals are directed against the judgment dated 29th of June, 1993 passed in Sessions Trial No. 198/ 91 by the Second Additional Sessions Judge, Raigarh. By the impugned judgment, the appellants have been convicted under Sections 395 & 450 IPC and sentenced to undergo R.I. for 7 years and R.I. for 5 years respectively, with a further direction to run the sentences concurrently.

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

(3.) The prosecution mainly relied on two sets of evidence first, identification of the accused persons; and second, identification of the property belonging to the complainant and his family members.