NANDAN Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT has preferred this appeal challenging his conviction and order of sentence passed by First Additional Sessions Judge, Seoni in ST No.79/93, decided on 28.2.1994.

(2.) APPELLANT has been convicted under section 376/511 of IPC and sentenced to rigorous imprisonment for four years with fine of Rs.2,000/ - in default further imprisonment for six months by the impugned judgment.

(3.) APPELLANT abjured the guilt and pleaded false implication.