(1.) THESE appeals are directed against the judgment and order dated 30th of January, 1997 passed in Sessions Trial No. 14/96 by the Fourth Additional Sessions Judge, Durg. By the impugned judgment, the appellants have been convicted and sentenced in following manner with a direction to run the sentences concurrently: - <IMG>JUDGEMENT_14_TLCHH0_2014.jpg</IMG>
(2.) THE facts, briefly stated, are as under: -
(3.) ON the other hand, Ms. Madhunisha Singh, learned Panel Lawyer appearing on behalf of the State, opposed these arguments and submitted that there is sufficient evidence of exhortation by Arun Rampal (A -3) and the acts proved against Ram Singh and Sahib Singh (A -1 & A -2) would show that there was no situation for them to exercise the right of private defence.