NANDA Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment-dated 10. 05. 1994 passed by Sessions Judge, Mandla in S. T. No. 105/1993 whereby the appellant was convicted and sentenced as under with the direction that the jail sentences shall run concurrently - <FRM>JUDGEMENT_3221_ILR(MP)_2009Html1.htm</FRM>

(2.) THE prosecution case, in short, may be stated thus -

(3.) ON being charged with the offences punishable under Sections 363 and 366 of the IPC, the appellant abjured the guilt and pleaded false implication at the instance of Ram Milan, who allegedly refused to deliver possession of land even after receiving a sum of Rs. 4,000/- as consideration for its sale. An alternative defence was suggested in the cross-examination of the prosecutrix to the effect that she herself wanted to marry the appellant. However, in the examination, under Section 313 of the Code of Criminal Procedure, he reiterated that Ram milan was the mastermind behind his prosecution on false grounds.