DAMO ALIAS DAMODAR Vs. STATE OF M P

JUDGEMENT

(1.) All these appeals are proposed to be decided by this common judgment as they all have been preferred by the convict persons in the same case against the same impugned judgment of the trial Court dated 21 st April, 2003 in Sessions Trial Case No. 24/02.

(2.) There are total eight convict persons who have been convicted by the Court below vide its impugned judgment, seven i.e. appellants in Criminal Appeals No. 295/03, 319/03 and 322/03 for offence under section 364A IPC and the eighth one namely Ramcharan (appellant in Criminal Appeal No. 374/03) for offence under section 364A read with section 109 IPC. They all have been sentenced to undergo life imprisonment and fine of Rs. 1,000/- each.

(3.) Appellants were arrested by the Police in the case on different date, Ramcharan (appellant in Cr.A. No. 374/03) was arrested on 16th March, 2001 vide arrest memo Ex. P/11; Damodar and Bhikaram alias Bhikha (appellant No. 1 in Cr.A. 295/03 and sole appellant in Cr.A. 322/03) were arrrested on 27th August, 2001 vide arrest memo, Exs. P/8 and P/9; Mohan, Siya alias Siyaram, Ramjilal and Santaram (appellants in Cr.A. 319/03 and appellant No. 2 in Cr.A. 295/03) were arrested on 2nd December, 2001 vide arrest memo, Exs. P/12, P/13, P/14 and P/15; and Pratap (appellant No. 3 in Cr. A. 295/03) was arrested on 19th January, 2002 vide arrrest memo Ex. P/1 6. One of the members of the dacoit group namely Kamlesh alias Bhagatji alias Kamalsingh alias Jagdish could not be apprehended and was declared a proclaimed offender after completing the necessary formalities against him.