KISHOR Vs. STATE OF M.P.

JUDGEMENT

(1.) BOTH these appeals by the accused -appellant Kishor are directed against the judgment dated 1.1.97 rendered by XIIth Additional Sessions Judge, Indore, in S.T. No. 238/95, convicting the appellant under Ss. 302 and 324 IPC and sentencing him to imprisonment for life and 3 months' RI for the aforesaid offences respectively.

(2.) APPEAL No. 177/97 is filed by the appellant through his counsel while appeal No. 336/97 has been received from the jail.

(3.) AT the trial the appellant pleaded not guilty to both the charges framed against him under Ss. 302 and 324 IPC. His defence was of total denial of the prosecution case.