CHANDRA BHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This judgment shall govern the disposal of both the Criminal Appeals.

(2.) Both the Criminal Appeals have been preferred against the judgment dtd. 14/9/2000 passed by the 1st Additional Sessions Judge Ashoknagar, Distt. Guna, in S.T.No.99/1990 convicting the appellants under Ss. 302/149, 147, 148 of IPC and sentencing them to undergo life imprisonment under Sec. 302/149 of IPC and one year's RI under Sec. 148 of IPC with a direction that both the sentences shall run concurrently.

(3.) Brief facts giving rise to the present case are that on 24/7/1989 at about 7 am Vrindawan and Lakhan along with their brother Ramgopal residents of village Janoda were going towards Ashoknagar for attending the Court. As soon as they reached near pond of Bamuriya, accused persons, who were hiding themselves in the heap of soil nearby, came out and tried to surround them.