SHRIKRISHNA Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 17/05/2010 passed by the learned III Additional Sessions Judge, Bhind in Sessions Trial No.289 of 2009 (State of Madhya Pradesh Vs. Shrikrishna and others), convicting the appellants under Section 306 of IPC and thereby sentencing each of them to suffer seven years rigorous imprisonment with fine of Rs.200/, in default of payment of fine additional fifteen days rigorous imprisonment, the appellants have preferred this appeal under Section 374 of the Code of Criminal Procedure, 1973.

(2.) The prosecution case, in brief, may be narrated as under:

(3.) The learned Trial Judge on the basis of the material placed on record framed charge punishable under Section 306 of IPC against the accused/appellants. The appellants denied the charge and claimed to be tried. The defence of the appellants is of false implication and the same defence they set forth in their statements recorded under Section 313 of the Code of Criminal Procedure, 1973.