VIJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both these appeals challenge the judgment and order dtd. 16/9/2008, passed by the Division Bench of the High Court of Madhya Pradesh at Indore in Criminal Appeal No. 666 of 1999, thereby dismissing the appeal filed by the Accused/Appellants, namely Vijay s/o Nirbhay Singh, Babbu @ Nandkishore s/o Ramesh and Mahesh s/o Mohan Singh and upholding the order of conviction and sentence dtd. 19/4/1999, as recorded by the learned 1st Additional Sessions Judge, Indore, M.P. (hereinafter referred to as "the learned Trial Court") in Sessions Case No. 459 of 1998 in respect of the appellants herein.

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

(3.) We have heard Shri Sushil Kumar Jain, learned Senior Counsel, and Mr. Pradeep Aggarwal, learned counsel for the appellants, and Ms. Rukhmini Bobde, learned counsel for the respondent-State of Madhya Pradesh.