MOOLCHAND Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT has preferred this appeal challenging his conviction and order of sentence passed by Additional Sessions Judge, Khurai, District Sagar in S.T. No. 56/93 decided on 24.3.1994.

(2.) APPELLANT has been convicted under section 307 of IPC and sentenced to five years' rigorous imprisonment with fine of Rs. 3,000/ -, in default simple imprisonment for six months, by the impugned judgment.

(3.) APPELLANT and co -accused Tantu @ Chandrabhan abjured the guilt and pleaded false implication.