PARSHURAM Vs. STATE OF M.P.

JUDGEMENT

(1.) Leave granted in appeal arising out of SLP (Criminal) No. 1718 of 2022.

(2.) These appeals challenge the common judgment and order dtd. 14/3/2018, passed by the Division Bench of the High Court of Madhya Pradesh at Gwalior, in Criminal Appeal Nos. 243 and 260 of 2005, whereby, the High Court upheld the judgment and order dtd. 30/3/2005, passed by the 1st Additional Sessions Judge, Shivpuri (Madhya Pradesh) (hereinafter referred to as the "trial court") in Sessions Trial No. 09/2002, convicting the appellants and sentencing them to imprisonment for life for the offences punishable under Sec. 302 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"), to undergo rigorous imprisonment for seven years for the offence punishable under Sec. 326 read with Sec. 149 of IPC, to undergo rigorous imprisonment for six months for the offence punishable under Sec. 324 read with Sec. 149 of IPC, to undergo rigorous imprisonment for three months for the offence punishable under Sec. 323 read with Sec. 149 of IPC, and to undergo rigorous imprisonment for three months for the offence punishable under Sec. 148 of IPC.

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