MANGLU Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 13/10/2010 passed by First Additional Sessions Judge, Multai, Distt. Betul in S.T. No.33/2007, whereby each one of the appellants was convicted and sentenced as under <FRM>JUDGEMENT_357_LAWS(MPH)1_2013_1.html</FRM>

(2.) At the relevant point of time, Lahnu (PW7) and Manik Singh (PW10) were posted respectively as Head Constable and Constable at Police Station Bordehi, Distt. Betul.

(3.) Prosecution story, in short, may be narrated as under