ROOPRAM LAXMAN SATNAMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These appeals are directed against the judgment dated 17.9.1993 passed in Sessions Trial No. 103/88 by the First Additional Sessions Judge, Bilaspur. By the impugned judgment, the Appellants have been convicted and sentenced in the following manner with further direction Ap[eto run the sentences concurrently:

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

(3.) After completion of the usual investigation, charge-sheet was filed against the 20 accused persons before the Chief Judicial Magistrate, Bilaspur, who in turn committed the matter to the concerned Sessions Court, from where, it was received on transfer by the First Additional Sessions Judge, Bilaspur who conducted the trial. Out of 20 accused persons (A-1 to A-20), one accused (A-7) died during the course of trial and 11 accused persons (A-3, A-5, A-8 and A-11 to A-18) were acquitted. However, the above 8 Appellants/accused persons (A-1, A-2, A-4, A-6, A-9, A-10, A-19 & A-20) were convicted and sentenced as aforementioned.