TAJ MOHAMMAD Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 30-9-1994 passed by Ninth Additional Sessions Judge, Bhopal in S.T. No. 299/1992 whereby each one of the appellants has been convicted under Sections 304 Part 11/304 Part II read with Section 34 of the IPC and sentenced to undergo R1 for 3 years and to pay fine of Rs. 2000/- and in default, to suffer R1 for six months.

(2.) FOR the sake of convenience, appellant Nos. 1, 2 and 3 namely Taj Mohammad, Lal Mohammad and Sharafat Khan shall hereinafter be referred to as 'A1', 'A2' and 'A3' respectively.

(3.) UPON a critical analysis of the entire evidence on record, learned Trial Judge, for the reasons recorded in the impugned judgment, came to the following conclusions:?