PARDESHI ALIAS PEETAMBHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANTS have preferred this appeal challenging their conviction and order of sentence passed by VIIth Additional sessions Judge, Jabalpur in S. T. No. 299/91, decided on 27. 3. 98.

(2.) APPELLANTS have been convicted under Section 308/34 of IPC and sentenced to rigorous imprisonment for three years by the impugned judgment.

(3.) APPELLANT no. 3 Narendra died during the pendency of appeal. His appeal has, therefore, abated, and his name has been deleted from the array of appellants.