SANTOSH Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment- dated 4.1.1996 passed by the Sessions Judge, Chhatarpur in S.T. No.132/ 93 whereby the appellant was convicted and sentenced as under - <IMG>JUDGEMENT_2210_ILR(MP)_2011Image1.jpg</IMG> <IMG>JUDGEMENT_2210_ILR(MP)_2011Image2.jpg</IMG> with the direction that the custodial sentences shall run concurrently

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

(3.) LEGALITY and propriety of the impugned convictions have been challenged mainly on the ground of what has been termed as mis-appreciation of the evidence on record. In response, learned Government Advocate, while making reference to the incriminating pieces of evidence, has submitted that convictions are well merited.