DAYARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this appeal the appellants seek to quash the judgment of conviction and sentence passed by the VIII Additional Sessions Judge, Ujjain, in Sessions Trial No. 183/95 passed on 29.1.1999 thereby finding the appellants guilty of the offence punishable under section 302, Indian Penal Code and 302/34, Indian Penal Code and sentencing them to suffer imprisonment for life and to pay a fine of Rs. 3,000/ - each, and in default of payment of fine, to suffer additional RI for 6 -6 months.

(2.) THE factual matrix giving rise to this appeal filed by the four aforesaid appellants in brief is that the relation of the appellant No. 1 Dayaram had purchased land from one Kailash and the said land was in possession of the deceased Tulsiram. He was cultivating the same on the basis of lease given to him by owner of the land, named Kailash.

(3.) AFTER requisite investigation, appellants were charge -sheeted for the offences, as mentioned hereinabove.