KAILASH CHANDRAKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These appeals are directed against the judgment dated 23.10.1997 passed in Sessions Trial No. 295/96 by the Special Judge (NDPS) and Additional Sessions Judge, Raipur. By the impugned judgment, the appellants have been convicted u/Ss 302/34 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs.500/- with default sentence of R.I. for 6 months.

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

(3.) We have heard counsel for the parties.