RADHIYA ALIAS RADHESHYAM Vs. STATE OF M P

JUDGEMENT

(1.) THIS Judgment shall also govern disposal of both the appeals as they arise out of the common judgment.

(2.) SINCE appellant Samandarsingh had died during pendency of appeal, therefore his appeal stands abated and his name has been deleted from the cause title of memo of appeal vide order dated 6.1.09 of this court 2. Appellant Radhiya @ Radheshyam has filed Criminal Appeal No, 981 of 2000 and Appellants No. 1 to 3 have filed Criminal appeal No 1066 of 2000 against the impugned judgment and order of conviction and sentence passed by learned Sessions Judge, Rajgarg (Biaora) in ST No.76 of 1998 by which all the appellants stand convicted and sentenced as under:- <IMG>JUDGEMENT_2379_ILR(MP)_2010Image1.jpg</IMG>

(3.) ALL the accused denied the charges levelled against them and claimed for trial. They have examined three witnesses in defence, whereas, prosecution has examined in all 12 witnesses and got exhibited about 24 documents to prove its case.