RAVI ALIAS RAVI KUMAR Vs. STATE

JUDGEMENT

(1.) RAVI alias RAVI Kumar, the first accused, and Madukanth, the second accused, challenging the conviction imposed upon them for the offence under Sec. 397 read with 34, I.P.C. and the sentence to undergo rigorous imprisonment for 7 years and to pay a find of Rs. 3,000, in default to undergo simple imprisonment for 6 months, have filed these two appeals in C.A. No. 922 of 1997 and C.A.No.929 of 1997 respectively.

(2.) THE short facts leading to the conviction of the accused are as follows:

(3.) IN support of his contention, the learned senior counsel would cite the following decisions: (1) Labedan Sain v. Emperor A.I.R. 1931 Pat. 49; (2) Jan Singh v. State of Rajasthan 1984 Crl.L.J. 1135; (3) Bachan v. Emperor A.I.R. 1927 Lah. 149; (4) Akmat Ali v. The State A.I.R. 1937 Tri. 48; (5) Pool Kumar v. Delhi Administration A.I.R. 1975 S.C. 905: 1975 Crl.L.J. 778; (6) UnionTerritory of Manipur v. M.K. Singh A.I.R. 1971 Manipur 43; (7) Willson v. State of Maharashtra 1995 Crl. L.J. 4042 and (8) Rayar IN RE. 1982 Crl. L.J. NOC. 122 (Mad.).