Amaresh Kumar Sing, J. - (1.) By the above-mentioned judgment, the appellant-Anada Singh was convicted under sections 394, 397, 398 Sr 302. of the IPC and he was sentenced to various terms, as given below : JUDGEMENT_49_LAWS(RAJ)10_1999_1.html
(2.) The co-accused-Ali was acquitted of the charge under section 412 of the IPC. Anada Singh has filed the jail appeal against his conviction as well as sentence.
(3.) The facts of the case may be briefly stated as below :;