MANBASIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 9th of October, 1996 passed in Sessions Trial No. 6/96 by the First Additional Sessions Judge, Ambikapur, District Surguja.

(2.) By the impugned judgment, the appellant has been convicted u/ss 302 & 201 IPC and sentenced to undergo imprisonment for life and R.I. for 7 years, with direction to run the sentences concurrently.

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