AJAB SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This criminal appeal under Section 374 of Code of Criminal Procedure, 1973 filed by the appellants is directed against the impugned judgment of conviction and order on sentence dated 16th January, 2003 passed by the Sessions Court in Sessions Trial Case No.246/01 convicting appellant No.1 for offences under Sections 363,366 and 376 IPC and appellants No.2 to 8 for offences under Sections 109/363 and 366 of IPC. They have been sentenced to varied terms of imprisonment maximum of which is ten years awarded to appellant No.l for offence under Section 376 IPC.

(2.) I have head the arguments of Mr. Sameer Shrivastava, learned counsel appearing on behalf of the appellants and Mr. Jai Prakash Sharma, learned Public Prosecutor appearing on behalf of respondent/State. I have also perused the record of the Trial Court.

(3.) Factual matrix of the case giving rise to this appeal is as follows: