LATIF ALI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 28th January, 1993 passed by the IIIrd Additional Sessions Judge, Sehore in S.T. No. 50/1992, whereby the appellant was convicted and sentenced as under with the direction that the custodial sentences shall run concurrently :

(2.) The prosecution story, in short, may be narrated as under :

(3.) On being charged with the offences, the appellant abjured the guilt and pleaded false implication due to enmity on account of land dispute. In the examination, under Section 313 of the Code of Criminal Procedure, he further stated that an earlier prosecution of Shabbir for beating him had resulted into conviction.