TATI MALA Vs. STATE OF M P

JUDGEMENT

(1.) These appeals are directed against the judgment dated 14th of February, 1996 passed in Sessions Trial No. 275/ 93 by the First Additional Sessions Judge, Bastar at Jagdalpur. By the impugned judgment, the appellants and their co-accused Tati Mukka (Al) were convicted under Sections 366, 368, 376, 376 (2)(g) & Section 302/34 IPC and sentenced to undergo R.I. for 5-5 years for the first four offences and imprisonment for life for offence under Section 302/34 IPC with direction to run the sentences concurrently.

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

(3.) Mr. R.K.. Jain and Mrs. Kiran Jain, learned counsel appearing on behalf of the appellants, have argued that there was absolutely no evidence against the appellants. The above two prosecution witnesses had not at all supported the case of the prosecution, even then, the conviction has been awarded to the appellants which deserve to be set-aside. They have very much thrashed that present is a case of no evidence.