PRAHLAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both these appeals challenge the judgment and order dtd. 11/5/2009, passed by the Division Bench of the High Court of Madhya Pradesh at Jabalpur in Criminal Appeal No.247 of 1993, thereby allowing the appeal filed by the respondent-State of Madhya Pradesh in part and reversing the order of acquittal dtd. 9/11/1992, as recorded by the learned Additional District and Sessions Judge, Harda (hereinafter referred to as "the learned Sessions Judge") in Sessions Trial No. 207 of 1991 in respect of the appellants herein.

(2.) Shorn of details, the facts leading to the present appeals are as under:

(3.) Being aggrieved thereby, the present appeals.