(1.) This appeal has been preferred against the judgment dated 04.04.2014 passed by Additional Sessions Judge, Kotma Anuppur (M.P.) in S.T. No.61/2010, whereby the appellant has been convicted and sentenced as under with the direction that the custodial sentences shall run concurrently
(2.) In this case, the allegations were made against 2 persons namely Rahul @ Chhotu and Sachin @ Ilu (appellant). Since Rahul was a child in conflict with the law, the charge sheet against him was filed before the Juvenile Justice Board.
(3.) The prosecution case may be narrated thus: