PURUSHOTTAM PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since the aforesaid appeal as well as revision arise out of the common judgment passed by the Trial Court, both are being disposed of by this common judgment.

(2.) Appellants have filed Criminal Appeal No. 2015/2006 against the judgment dated 10-10-2006 passed by Ilnd Additional Sessions Judge, Damoh, in Sessions Trial No. 271/2001 convicting them under Sections 304-1/149 and 148 of the Indian Penal Code and sentencing them to Rigorous Imprisonment for 10 years with fine of Rs. 20,000/- and Rigorous Imprisonment for 2 years on each count respectively.

(3.) Complainant Tajammul Hussain has filed Criminal Revision No. 2232/2006 against the aforesaid accused persons challenging their acquittal under Section 302/149, IPC. Though this revision was filed against all the 23 accused persons tried by the Court below, however, the revision was admitted only against non-applicant Nos. 1 to 6.