BALDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present appellants have previously preferred an appeal (Criminal Appeal No.3171/1999) from jail in the same Sessions Trial No.198/1998 against the same judgment impugned dtd. 6/5/1999 convicting each of them under Ss. 363/34 and 366/34 IPC and sentencing them to undergo RI for 5 years with fine of Rs.2000.00 on each count.

(2.) Needless to say that another subsequently filed appeal (CRA No. 2741/1999) by one of the accused namely Prabhakar was already dismissed being redundant on 9/8/2019.

(3.) In aforesaid view of the matter the present subsequently filed appeal being Criminal Appeal No.1827 of 1999 against the same judgment passed in the same Sessions trial referred to above becomes redundant and is, therefore, dismissed as such.