RAJJAN KHAN Vs. STAE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 09.08.2019 passed by the High Court of Madhya Pradesh at Gwalior in Criminal Appeal No. 983 of 2015.

(3.) Seven persons were tried in Special Sessions Trial No. (Robbery)-45/15 in the Court of Additional Session Judge and Special Judge (Robbery), Bhind. By its judgment and order dated 05.10.2015 the trial court found original accused Nos. 1, 4, 6 and 7 viz., Awadh Kishore, Rajjan Khan, Jeetu alias Jitendra and Rakesh Khatik guilty of the offences punishable under Ss. 397 and 392 of the Indian Penal Code ('the IPC', for short) and under the provisions of The Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 (hereinafter referred to as 'M.P.D.V.P.K. Act 1981'). They were sentenced to suffer Rigorous Imprisonment of 10 years for the offences under the IPC and for two years under the M.P.D.V.P.K. Act 1981. The appeals preferred by them were dismissed by the High Court which decision is presently under challenge at the instance of appellant Rajjan Khan.