RAMBAI Vs. KASHIRAM & ORS

JUDGEMENT

(1.) This criminal revision has been filed by the applicant/complainant to enhance the sentence awarded by the trial Court against the respondent.

(2.) It is pertinent to note that vide judgment dated 12.10.1999 passed by the learned trial Court in Criminal Case No.1201/99 the respondents No.1 to 4 were convicted for the offences under sections 323 and 325 of the Indian Penal Code and sentenced as shows under:-

(3.) Vide judgment dated 26.2.2000 passed by Sessions Judge, Jabalpur in Criminal Appeal No.104/99 the respondents No.1 to 4 were convicted and sentenced as under:-