PRAHLADDAS AND OTHERS Vs. STATE OF M.P.

JUDGEMENT

(1.) The appellants have filed this Criminal Appeal against the judgment passed by learned Addl. Sessions Judge, Garoth at Camp Bhanpura in ST No. 98/1990, decided on 24 -11 -1997, whereby sentencing all the appellants to undergo imprisonment for life and fine of Rs. 1000/ - and in default of payment of fine further imprisonment for one month each under section 302/34 Indian Penal Code, one month R.I. each under section 323/34, Indian Penal Code and one month R.I. under section 24 of the Cattle Trespass Act.