RAJEEV Vs. STATE OF M P

JUDGEMENT

(1.) The judgment passed in this appeal shall also govern the disposal of connected Criminal Appeal No. 1/2003 (Brijmohan @ Banti v. State of M.R], since the appellant of that appeal was also tried alongwith the appellants of this appeal and learned trial Court by common judgment convicted all of them.

(2.) Feeling aggrieved by the judgment of conviction and order of sentence dated 24.12.2002 passed by learned Forth Additional Sessions Judge, Morena, in sessions trial No. 56/2000, convicting the appellants as well as appellant of connected criminal appeal under sections 364-A, 302 in the alternative 302/34 and 201 in the alternative 201/34 of IPC and thereby sentencing them to suffer imprisonment as mentioned in the impugned judgment, the appellants of this appeal and appellant of connected criminal appeal No. 1/2003 have preferred these appeals under section 374 (2) of the Code of Criminal Procedure, 1973.

(3.) In furtherance to its investigation, acquitted co-accused Anil was also arrested on the basis of memorandum statement of accused Brijmohan and one Atlas cycle was seized from him.