VANSHIDHAR Vs. STATE OF M P

JUDGEMENT

(1.) These appeals are directed against the judgment dated 7th of December, 1995 passed in Sessions Trial No. 70/93 by the First Additional Sessions Judge, Bastar at Jagdalpur.

(2.) By the impugned judgment, the appellants have been convicted u/ss 302 & 404/34 IPC and sentenced to undergo imprisonment for life and R.I. for 3 years respectively, with direction to run the sentences concurrently.

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