RAMKISHAN HIRALAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS judgment shall dispose of Criminal Appeal no. 230 of 1979 (Chhote alias Chhotelal v. The State of Madhya Pradesh) as well.

(2.) THIS is an appeal against an order of conviction, recorded by the first Additional Sessions Judge, Bhind, convicting the appellant under section 395 and 397 of the Indian Penal Code and sentencing him to seven years' rigor us imprisonment on each count, in Sessions Trial No. 9 of 1979 through judgment dated 25-7-1979.

(3.) THE appellants along with four others were tried for offences under section 395 and 397 Indian Penal Code on the allegations that in the night of 15-1-1978, they committed dacoity along with others at the houses of baburam, Rambharose, Ramdayal and Asharam.