RAGHUVIR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Invoking appellate jurisdiction of this court under Section 374(2) of the Code of Criminal Procedure, the appellants who are fourteen in number have filed this appeal calling in question the legality, validity, correctness and propriety of the judgment and findings recorded by learned Sessions Judge, Damoh in Sessions Trial No. 108/90, whereby, appellants No. 1 to 4 have been convicted for offences punishable under Sections 302/149, 148, 427/149 and 323/149 of the IPC and sentenced to imprisonment for life, for offence punishable under Section 302 read with Section 149 of the IPC and sentenced to R.I. for six months each for other three offences. Appellants No. 5 to 14 have been held guilty of the offences punishable under Section 427/149 and Section 323/149 of the IPC and sentenced to R.I. for six months on each count.