JEMES Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 1/3/2011 passed by the Additional Judge to the Court of Additional Sessions Judge, Katni (MP) in ST No. 216/2009, whereby each one of the appellants was convicted and sentenced as under : <FRM>JUDGEMENT_356_LAWS(MPH)1_2013_1.html</FRM>

(2.) Allegations, as found established by learned trial Judge, may be summed up:-

(3.) At the outset, learned counsel for the appellants submits that he has instructions not to challenge legality and propriety of the convictions in question but to make a prayer for reduction in the period of custodial sentences. Even otherwise, in the light of the testimony of complainant Hasnat (PW1) and corroborative pieces of oral and documentary evidence brought on record, the convictions deserve to be upheld as well merited.