RAMSAKHA MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellants have preferred these appeals against the impugned judgment and findings dated 22.1.1998 passed by the learned Additional Sessions Judge, Umaria, District Shahdol in S.T. No. 85/97 whereby appellants have been convicted under Section 325/34 of the IPC and sentenced to undergo RI for one year and fine of Rs.1,000/-, with default stipulations

(2.) THE aforesaid appeals are arises out of the same judgment and findings, therefore, they are being disposed of by this common judgment.

(3.) LEARNED trial Court framed the charges against the appellants under Sections 307/34 of the Indian Penal Code. Appellants abjured the guilt and pleaded that they have been falsely implicated.