DAYARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is against the conviction and sentence of the appellants under Section 392 of the Penal Code.

(2.) The incident is alleged to be of 21-5-1977, at about 8-30 p.m., in the country liquor/shop at Chandameta. The report of the incident was lodged vide Ex. P-18 by Sami ullah (P.W. 7) the same night, at about 9-15 p.m., at police station Parasia, which is about 4 kilometers from the place of incident.

(3.) Initially eight persons, including the appellants, were prosecuted for the offence under Section 395 of the Penal Code. On evaluation of the prosecution evidence, the learned Judge acquitted five accused persons. The present appeal is by two of the convicted accused. Accused Raju, it appears, has not preferred any appeal against his conviction and sentence.