MAHETTAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 1st of February, 1997, passed in Sessions Trial No.225/96 by the Additional Sessions Judge, Baloda Bazar, District Raipur. By the impugned judgment, the 2 accused persons namely Mahettar (A1) and Bundkunwar (A2) were convicted under Sections 302/34 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000 with default sentence of R.I. for 6 months.

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

(3.) Appellant No.l Mahettar (Al) had died during the pendency of this appeal and his name has been deleted from the cause title of memo of appeal and the appeal filed on behalf of appellant No. 1-Mahettar (A1) has abated.