HARIKANT Vs. STATE OF M P

JUDGEMENT

(1.) This judgment shall govern the disposal of Criminal Appeal No.1928/99 and Criminal Appeal No.2326/99 arising out of the same judgment dated 22.7.99 passed by Third Additional Sessions Judge, Rehli, District Sagar in S.T. No.376/98.

(2.) Appellants have been convicted under Section 341, 307, alternatively under Section 307/34 of IPC and sentenced to simple imprisonment for one month and rigorous imprisonment for five years with fine of Rs.2000/-, in default further imprisonment for six months, for the respective offences by the impugned judgment. The sentences were directed to run concurrently.

(3.) Being aggrieved by the aforesaid judgment appellant Dhanni @ Dhaniram Chadhar preferred Criminal Appeal No.2326/99, whereas appellant Harikant and two others preferred Criminal Appeal No.1928/99. Appellants No.2 and 3 in Criminal Appeal No.1928/99 died during the pendency of the appeal; as such their appeal having been abated, their names have been deleted from the array of the appellants.