RAMESH CHANDRA Vs. STATE OF M P

JUDGEMENT

(1.) THE Judgment of the Court was delivered by Since both the appeals arise out of one impugned judgment, therefore, decided by this common judgment.

(2.) THE appellants have preferred both these appeals against the one impugned judgment dated 21.1.2002 passed in S.T. No. 120/95 by learned Additional Sessions Judge, Narsinghgarh, District Rajgarh (Biaora) M.P., whereby convicted and sentenced the appellants as under :- <IMG>JUDGEMENT_2368_ILR(MP)_2010Image1.jpg</IMG> THE substantive jail sentences of appellants Shahid, Pappan alias Mohd. Salim and Shoaib have been directed to run concurrently.

(3.) WE have heard the learned counsel for the parties and also perused the entire record minutely.