BABUJI Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment- dated 31.08.2000 passed by First Additional Sessions Judge, Burhanpur Distt. Khandwa in S.T. No. 149/99, whereby the appellants, who are respectively father and son, were convicted and sentenced as under- <IMG>JUDGEMENT_3173_ILR(MP)_2011img1.jpg</IMG> with the direction that the jail sentences were to run concurrently.

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

(3.) LEGALITY and propriety of the convictions in question have been challenged mainly on the ground of what has been termed as mis-appreciation of the circumstantial evidence on record. According to learned counsel for the appellants, there is no direct evidence connecting anyone of them with the murders and the circumstances, from which the conclusion of guilt is drawn are not complete and conclusive in nature. In response, learned Government Advocate, while making reference to the pieces of incriminating evidence, has contended that the convictions were fully justified.