CHANDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this Judgment, we are disposing of Criminal Appeal No. 244/84 as well as Criminal Appeal No. 243/84 because they arise out of the judgment rendered by the learned First Additional Sessions Judge, Ujjain in Sessions Trial No. 14/84 on 17.5.1984.

(2.) DISSATISFIED By their conviction under section 302/149 of the Indian Penal Code and sentence of imprisonment for life there under, the ten convicts (Chandersingh, Nihalji, Anandilal, Manaklal, Kanhiram alias Kanhiya, Bapusingh, Dulesingh, Laxman, Rameshwar and Jatalsingh) have preferred appeal No. 244/84 and the remaining two convicts (Bheru and Prema) have filed Criminal Appeal No. 243/84, assailing the conviction and sentence awarded to them as aforesaid by the judgment noted above.

(3.) INCISED wound on posterior aspect of left fore -arm 4"x2" x hone deep, clotted blood present.