VIJAY AND ORS. Vs. STATE OF M.P.

JUDGEMENT

(1.) Since the present matters are connected and arise out of common judgment dated 14.03.2014 passed by 7th Additional Session Judge, Indore (M.P.) in Session Trial No. 985/2011, they are being decided by the present common judgment.

(2.) The appellant Vijay and Sanjay have preferred the present appeal against the aforesaid judgment passed by 7th Additional Session Judge, Indore passed in Session Trial No.985/2011, being aggrieved with their conviction and sentence whereby the appellant Vijay has been convicted under Section 363 of I.P.C. and sentence to undergo three years R.I. with fine of Rs.2,000/- whereas the appellant Sanjay has been convicted under Section 385 of I.P.C. and sentenced to undergo 2 years and fine of Rs.2,000/-.

(3.) The appellant Ramkishore has preferred the present appeal against the aforesaid judgment whereas he has been convicted for the offence under Section 363 and 385 of I.P.C. and sentenced to undergo three years and two years R.I. and fine of Rs. 2,000/- each respectively with default stipulation.