MOHAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) FEELING aggrieved by the judgment of conviction and order of sentence dated . 15th August, 2008, passed in Special Case No. 24 of 2007 by the Special Judge, Datia convicting appellants under Section 364 -A, IPC read with Section 13 of the Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 and thereby by sentencing each of them to suffer Rigorous Imprisonment for life and fine of Rs.50,000/ -, in default, further Rigorous Imprisonment for three years, the appellants have filed this appeal under Section 374 (2) of the Code of Criminal Procedure, 1973.

(2.) PROSECUTION story, in brief, may be narrated as under : - -

(3.) TO bring home the charge, the prosecution has examined as many as 6 witnesses and placed Exhs. P -1 to P -16, the documents on record. The accused/appellants have not examined any witness in their defence.