BALDAU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Challenge in this appeal is to the judgement of conviction and order of sentence dated 29-06-1998 passed by the Special Judge, Rajnandgaon in Special Case No. 134/1997, whereby and whereunder the learned Special Judge has convicted and sentenced the appellants as under:

(2.) The impugned judgement is challenged on the ground that without there being cogent evidence against the appellants, the trial Court has convicted and sentenced them in the aforesaid manner and has committed illegality.

(3.) Since appellant No.7 Lekhuram, appellant No. 9 Tahalram and appellant No.10 Mohan have died during pendency of this appeal, therefore, the appeal, so far as it relates to them, is abated.