RAMDAYAL Vs. STATE OF M P

JUDGEMENT

(1.) This Criminal Appeal under Section 374, Cr.P.C. filed by the appellants, who are two in number, is directed against their conviction under Section 307/34, IPC. Vide judgment of the Court below dated 8th December. 2004 in Sessions Trial Case No. 107/04, they have been sentenced to undergo Rigorous Imprisonment for four years each and to pay fine of Rs. 10,000/- each and in default to further undergo Rigorous Imprisonment for six months.

(2.) I have heard the arguments of Mr. Madhukar Kulshrestha, learned Counsel appearing for the appellants and of Mr. J.P. Sharma, learned Public Prosecutor appearing for the respondent/State. I have also perused the entire record of the Trial Court and have given my anxious consideration to the rival arguments advanced by learned Counsel for both the parties.

(3.) Briefly stated facts of the case giving arise to this appeal are as follows:-