JUHUR BUX Vs. STATE OF M P

JUDGEMENT

(1.) SINCE, above two appeals arise out of common impugned judgment, this judgment shall govern disposal of aforesaid both the appeals.

(2.) THESE appeals have been directed against judgment dated 19.9.2001 passed by Additional Sessions Judge, Beohari, District-Shahdol in S.T. No.34/ 2001, convicting and sentencing the appellants as below : <IMG>JUDGEMENT_1734_ILR(MP)_2011Image1.jpg</IMG> <IMG>JUDGEMENT_1734_ILR(MP)_2011Image2.jpg</IMG>

(3.) ON 24.11.2000 at about 10 A.M., Dr. Sampurna Nand (PW-5) conducted post mortem of Kodulal and Sudhia Bai.