ANEES @ SALLU BABA Vs. STATE OF M P

JUDGEMENT

(1.) The present appeals have been filed by the appellants herein aggrieved by the order dated 23.3.2005 passed by the Court of the learned Vth Additional Sessions Judge, Bhopal in Sessions Trial No.184/2004 by which the appellants herein were tried along with two other persons Anwar and Lalmiya, but however, the conviction have been only against the appellants herein for offences U/s.302/34 and 364-A of I.P.C. each and sentenced to undergo life imprisonment with fine of Rs.5000/- each and for offences U/s.347 and 201 of I.P.C. each and sentenced to undergo rigorous imprisonment for 7 years and fine of Rs.1000/- each.

(2.) The appellants and co-accused persons Anwar and Lalmiya were charged for the aforesaid offences and they abjured their guilt and in defence they have stated that they have been falsely implicated.

(3.) After trial, the learned trial Court acquitted the aforesaid accused persons Anwar and Lalmiya, but convicted the present appellants/accused persons as mentioned earlier.