STATE OF MADHYA PRADESH Vs. CHETRAM

JUDGEMENT

(1.) The Judgment dated 08th September, 1992, passed by the IInd Additional Sessions Judge, Damoh in S.T. No. 104/91, so far as it relates to both the respondents, is the subject matter of challenge in both the appeals.

(2.) For the sake of convenience, the accused/respondents Chetram and Anand Kumar shall hereinafter be referred to as A1 and A4, whereas the other co-accused Purushottam and Munnu @ Manohar, shall be referred to as A2 and A3 respectively.

(3.) The earlier of these appeals (bearing no. 1189/92) has been preferred for enhancement of sentence awarded to A4 for the offence punishable under Section 304 Part II of the IPC, whereas the latter, registered as Cr. A No. 254/93 is the appeal against the acquittal of both the respondents in respect of the charge under Section 302 of the IPC.