MAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANTS by this appeal has challenged their conviction and sentence under section 308 Indian Penal Code recorded by Additional Sessions Judge, Seondha Distt. Datia in Sessions Trial No. 83/94 by the judgment dated 3.4.1997. They have been sentenced to Rigorous Imprisonment of five years and a fine of Rs. 2000/ - and in default of payment of fine, to further Rigorous Imprisonment for six months.

(2.) THE appellants were tried on a charge under section 307 IPC, and the learned trial Court having appreciated the evidence came to conclusion that offence under section 308 Indian Penal Code was made out against accused appellant and, therefore, convicted and sentenced them accordingly.

(3.) I have heard at length learned counsel appearing for the appellants as well as for the State and perused the records.