NANKA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellants by Shri Arun Kocher, Advocate with Smt. Renu Kocher, Advocate. State by Shri Alok Bakshi, Panel lawyer.

(2.) Heard both the counsel on M (Cr.) P No. 1775/2004 filed on behalf of the appellant No. 2 Jaleshwar alias Jadubal alias Jadua (accused No. 4 before the trial Court).

(3.) Appellant No. 2 Jaleshwar (accused No. 4 before the trial Court) has been convicted for commission of the offence punishable under Sections 302, 325 and 307 of the Indian Penal Code and has been sentenced to suffer life imprisonment vide judgment dated 7-7-1997 passed by the Additional Sessions Judge, Soorajpur, District Sarguja in S.T. No. 130/1986.