RAMESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) LEARNED First Additional Sessions Judge Damoh has passed the impugned judgment dated 24.2.20104 in Sessions Trial No. 234/2008 thereby appellants have been convicted under Section 148, 307/149, 325/149, 324/149 and 323/149 of Indian Penal Code and sentenced to undergo RI for 1 year, RI for 3 years and fine of Rs., 1,000/-, RI for 2 years and fine of Rs. 500/-, RI for 1 year and RI for 3 months, with default stipulations, in lieu of fine, respectively.

(2.) BEING aggrieved, the appellants have preferred this appeal under Section 374 (2) of Code of Criminal Procedure.

(3.) LEARNED trial Court framed the charges under Sections 452, 148, 307/149, 325/149, 324/149, 323/149 and 506-II of IPC against the appellants. Appellants abjured their guilt and pleaded that they have been falsely implicated.