RADHELAL Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment-dated 26.04.1996 passed by Second Additional Sessions Judge, Seoni in S.T.No.59/92, whereby each one of the appellants, though charged with the offences punishable under Section 306 and in the alternative 498A of the IPC, was convicted under Section 306 of the IPC and sentenced to undergo R.I. for 7 years and to pay fine of Rs.5,000/- and in default, to suffer R.I. for 6 months.

(2.) Prosecution story, in short, may be narrated thus -

(3.) The appellants abjured the guilt and pleaded false implication.