(1.) THE judgment passed in this appeal shall also govern disposal of connected Appeal No.99/06 (Sultan Singh v. State of M.P.), and Criminal No.251/06 (Ramautar v. State of M.P.), since all these appeals have arisen from a common judgment passed by the learned trial Court in Sessions Trial No.303 of 2002, convicting all the appellants.
(2.) FEELING aggrieved by the judgment of conviction and order of sentence dated November 30, 2005 passed by the learned Additional Sessions Judge, Sabalgarh, District Morena, in Sessions Trial No.303/ 2002 (State of M.P. v. Roop Singh and others) convicting the appellants of this appeal and the connected criminal appeals and sentenced them as under : <IMG>JUDGEMENT_20_MPJR5_2011.jpg</IMG> with a further direction that the jail sentences of Bhojraj and Sultan Singh shall run concurrently, the convicted appellants of this appeal and the connected criminal appeals have preferred the appeals under section 374 of the Code of Criminal Procedure, 1973.
(3.) THE prosecution case, in brief, may be narrated as under :
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