SHIVSHANKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellants have preferred this appeal challenging their conviction and order of sentence passed by Fifth Additional Sessions Judge, Rewa in S.T.No.206/96, decided on 3.12.99.

(2.) Appellants have been convicted under Section 147, 148, 323/149, 324/149, 325/149 of IPC and sentenced to rigorous imprisonment for two years for the offence under Section 148 of IPC and to rigorous imprisonment for six months and two years respectively under Section 323/149 and 324/149 of IPC and to rigorous imprisonment for three years with fine of Rs.1,000/- each, in default further rigorous imprisonment for three months, under Section 325/149 of IPC, by the impugned judgment. The sentences were directed to run concurrently.

(3.) Appellant No.1 Umashanker having died during the pendency of appeal, his appeal having abated, his name has been deleted from the array of appellants.