BABU LAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellants of both the appeals have challenged the common judgment dated 1.4.2005 passed by the learned Second Additional Judge to First Additional Sessions Judge, Sidhi in S.T. No. 165/2004, therefore, both the appeals are decided by this common judgment.

(2.) THE appellants have preferred the present appeals against the aforesaid judgment, whereby each of them was convicted for offence under Sections 302/34 and 323/34 of IPC and sentenced to life imprisonment with fine of Rs. 200/ - and one year's rigorous imprisonment respectively. In default of payment of fine, one month's additional imprisonment was also imposed.

(3.) THE appellants abjured their guilt. They did not take any specific plea but, they had stated that they were falsely implicated in the matter. However, no defence evidence was adduced.