DEEPENDRASINGH & ANOTHER Vs. STATE OF M P

JUDGEMENT

(1.) This judgment shall govern the disposal of all the above three criminal appeals as they arise out of common judgment of conviction and sentence dated 10/3/2010, passed by II A.S.J., Ratlam in S.T. No.195/99.

(2.) By the aforesaid judgment, accused Deependrasingh, son of Ramchandra, Shailendra, son of Komal Singh Chouhan and Lokendrasingh @ Anju, son of Narendrasingh Rathore have been convicted for commission of the offence under Section 302 read with Section 34 of the IPC and they have been sentenced to undergo imprisonment for life with fine of Rs.5,000/- each, in lieu, thereof, to undergo additional six months rigorous imprisonment.

(3.) Accused Anand Singh, son of Raisingh, Ravindra Singh @ Pappu, son of Ramchandra Singh Rathore and Deepak, son of Maruti Rao Patil have been convicted for commission of offence under Section 302 of the IPC and all of them have been sentenced to imprisonment for life with fine of Rs.5,000/-, in lieu, thereof, to undergo additional six months R.I.