LAWS(MPH)-2010-11-15

SUNIL ALIAS SONU Vs. STATE OF M P

Decided On November 11, 2010
SUNIL @ SONU Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) THE judgment passed in this appeal shall also govern the disposal of connected Criminal Appeal No.82/2002 (Ishfaque v. State of M.P.) since both the appeals have arisen from a common judgment.

(2.) FEELING aggrieved by the judgment of conviction and order of sentence dated 24th December. 2001 passed by learned Special Judge (Atrocities) and Additional Sessions Judge, Gwalior, in Sessions Trial No. 155/2000 convicting appellant under Section 302/34 of IPC and further convicting co-appellant Ishfaque under Sections 302/34 and 324 of IPC and also convicting third accused Dileep under Section 324/ 34 of IPC and thereby sentencing them to suffer imprisonment as mentioned in the impugned judgment, the appellant of this appeal and appellant of connected criminal appeal have knocked the doors of this Court by preferring this appeal and connected criminal appeal under Section 374(2) of the Code of Criminal Procedure, 1973.

(3.) ON lodging of the FIR the case was registered and the investigation was started. Injured Annu Mandre was sent to the hospital for ob- taining his MLC report as well as to provide necessary treatment to him. The dead-body of the deceased was sent for postmortem. The statements of the witnesses were recorded and accused persons were arrested.