JITENDRA Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT -Jitendra (A -1) has been convicted under Sections 302, 201 and 120 -B IPC and sentenced to undergo R.I. for life in 2 counts and R.l. for 3 years and fine of Rs.500/ - with default sentence of R.I. for 6 months with a direction to run the sentences concurrently. Appellant - Murlidhar (A -2) has been convicted under Section 120 -B IPC and sentenced to undergo R.I. for life. They have been convicted in ST. No. 364/96 by the 3rd Additional Sessions Judge, Bastar at Jagdalpur vide judgment and order dated 22nd December, 1997.

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

(3.) ON the other hand, Mr. N.K. Mehta, learned Panel Lawyer appearing on behalf of the State, has opposed these arguments and supported the judgment passed by the Sessions Court.