GENDALAL GHASIRAM Vs. STATE OF M P

JUDGEMENT

(1.) This is an appeal by the accused appellant against conviction and sentence passed by the Sessions Judge, Shivpuri under section 307 read with section 34 Indian Penal Code for three years rigorous imprisonment and fine of Rs. 200. In case of default of payment of fine, he has been ordered to undergo sentence for three months R.I.

(2.) The prosecution case is as under:--

(3.) The present appeal has been filed by the accused against this conviction and sentence.