BODHRAM RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 17th of July, 1995 passed in Sessions Trial No. 184/1993 by the First Additional Sessions Judge, Raigarh.

(2.) By the impugned judgment, the appellants have beenN convicted under Sections 302, 324 and 323 all read with Section 34 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 100/-; R.I. for 6 months and to pay fine of Rs. 100/-; and R.I. for 6 months and to pay fine of Rs. 100/-, respectively, with default sentences of 1 month under each count with a further direction to run the sentences concurrently.

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