BABUJI ALIAS SHYAM Vs. STATE OF MP

JUDGEMENT

(1.) This appeal has been preferred against the judgment-dated 20/7/2007 passed by Additional Sessions Judge, Jabalpur in S.T. No.346/01 whereby the appellant was convicted and sentenced as under with the direction that the jail sentences shall run concurrently- <FRM>JUDGEMENT_50_TLMPH0_2010_1.html</FRM>

(2.) Prosecution story, in short, may be narrated thus -

(3.) On being charged with the offences, the appellant abjured the guilt and pleaded false implication. According to him, the police personnel concocted the entire case after firing at him unnecessarily at the time when he was staying in the quarter allotted to co-accused Satpal.