DESHRAJ RAMGOPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HAVING been convicted in S. T. No. 311/91 appellant Deshraj, Rajdhar and Buddha have by means of present appeal approached this Court for setting aside their conviction and sentence. Accused Deshraj and Rajdhar were convicted under sections 394/397/34 and 450/34, Indian Penal Code and accused Buddha was convicted under section 394/397 and 450, Indian Penal Code.

(2.) APPELLANTS Deshraj and Rajdhar were sentenced to 7 years R. I. under sections 394/397/34 and 3 years R. I. under sections 450/34, Indian Penal Code and appellant Buddha was sentenced to 7 years R. I. under sections 394/397, Indian Penal Code and 3 years R. I. under section 450, Indian Penal Code.

(3.) THE occurrence in question took place in the nigh of 23/24th of May, 1990 at about 3 or 4 O' clock in the morning in the house of one Param in village Naroda, district Sagar. Report (Ex. P/1) of the incident was lodged on 24-5-1990 at P. S. Khurai at 13. 30 hrs. by Param (P. W 1 ).