SITARAM KUCHHBEDIA Vs. VIMAL RANA

JUDGEMENT

(1.) Heard.

(2.) These appeals arise out of the common judgment and order dtd. 19/7/2010, rendered by the Division Bench of the High Court of Madhya Pradesh at Jabalpur [Hereinafter, referred to as the "High Court"] in Criminal Appeal Nos. 745 and 774 of 2006, whereby the High Court partly allowed the appeals preferred by the accused, namely, Roop Singh, Mukesh Gujar s/o Phool Singh, Pintu @ Jitendra Kumar, Ajju @ Ajay Singh, Baddu @ Badda, Vimal Rana, Dhanraj, Kehari Singh, Parath Singh, Meharban Singh, Phool Singh, Durjan Gujar, Paggal @ Bal Kishan, Bhagwan Gujar, Prakash Gujar, Mukesh Gujar s/o Rustom Gujar, Gudda @ Meharban, Malkhan Singh, Pappu @ Pushpendra Gujar.

(3.) The accused persons were put to trial before the learned Special Judge (Atrocities), Narsinghpur, [Hereinafter, referred to as the "trial Court"] in Special Case No. 51 of 2004. Upon conclusion of the trial, vide judgment and order dtd. 7/4/2006, the accused were convicted for the offences punishable under Sec. 148 of the Indian Penal Code [For short, 'IPC'] and Ss. 323, 325, and 302 read with Sec. 149 IPC, and were sentenced in the terms set out below: - <IMG>JUDGEMENT_55_LAWS(SC)2_2026_1.jpg</IMG>