DASHRATH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS judgment shall govern the disposal of Criminal Appeal No. 695/1987 also, which is an appeal filed by these very three appellants' from jail, against their conviction and sentences.

(2.) APPELLANTS Dashrath, Chaitu and Sampat stand convicted under Section 302 and in the alternative under Section 302 read with 34, of the Indian Penal Code (for short the IPC), with sentence of imprisonment for life vide judgment dated 24.3.1987, passed by Additional Sessions Judge, Betul in Sessions Trial No. 37/86.

(3.) THE accused persons abjured their guilt and pleaded false implication to the charges, framed by the trial Court, under Section 302 and in the alternative under Section 302 read with 34, of the IPC.