RAM SEVAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellants have preferred this appeal against the impugned judgment dated 29/11/2006 passed by Third Additional Sessions Judge, Sagar in S.T. No. 192/2005, whereby the appellants have been convicted u/s 325/149 of IPC and sentenced to RI for four years and fine of Rs. 5,000/- (each) with default stipulations and u/s 323/149 of IPC and sentenced to RI for six months (each) and appellants no.1,2,3,4,6,8,11,12,13 & 14 additionally convicted u/s 147 and sentenced to RI for six months and fine of Rs. 1,000/-(each) with default stipulations. THE appellants no.5, 7,9, & 10 additionally convicted u/s 148 of IPC and sentenced to RI for one year and fine of Rs. 1,000/-(each) with default stipulations.

(2.) BEING aggrieved the appellants filed this criminal appeal u/s 374(2) of the Code of Criminal Procedure.

(3.) THE trial Court framed the charges u/s 147, 148, 307/149, 323/149, 325/149. THE appellant/accused abjured the guilt and pleaded false implication.