RAM SINGH Vs. STATE

JUDGEMENT

(1.) Since, the two appeals have arisen out of one and the same order of conviction, they were heard together and are being disposed by common judgment.

(2.) These two appeals have been filed separately by two convicts Ram Singh & Munna Singh against the judgment and order dated 11.11.1982 passed by Special Sessions Judge, Mainpuri in S.T. No. 98 of 1982 (State Vs. Chandrapal & Ram Singh) connected with S.T. No. 141 of 1982 (State Vs. Munna) wherein by consolidated judgment and order, one accused Chandrapal was acquitted while Ram Singh & Munna two accused-appellants were convicted for the offences under Sections 395/397 IPC and sentenced with R.I. for a period of eight years.

(3.) Heard Sri A.K. Vaish and Niraj Singh Vaish learned counsel for the appellants, Sri L.D. Rajbhar, learned AGA for the State and perused the record.