INDRAPAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Both the criminal appeals arising out of the same judgment of conviction dated 23.12.2009, therefore, they are being heard and decided analogously.

(2.) In Criminal Appeal No. 74/2010 name of appellant No. 2 was deleted in terms of the order dated 02.01.2017, as he has already filed Criminal Appeal No. 45/2010, wherein he is appellant No.1.

(3.) Both the appeals have been filed under Section 374 of Cr.P.C. against the judgment of conviction dated 23/12/2009 passed by the I Additional Sessions Judge, Guna in Session Trial No.238 of 2007, whereby the appellants have been convicted for the offence punishable u/Ss. 148, 302/149 and 307/149 for 1 year R.I, Life Imprisonment with fine of Rs. 10,000/- and 10 years R.I with fine of Rs. 5000/- respectively with default stipulations and there is no separate conviction given by the learned trial Court under Section 326 / 149 of IPC to the accused-appellants.