R K AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since the aforesaid revisions and the appeal arise out of common judgment, this judgment shall govern the disposal of all the above revisions and appeal.

(2.) Appellant Subhash has filed Criminal Appeal No.1188/1995 against the judgment dated 26.8.1995, passed by Additional Sessions Judge, Maihar, district Satna, in Sessions Trial No.71/1995, convicting him under Sections 304B and 498A of the Indian Penal Code and sentencing him to rigorous imprisonment for seven years under Section 304 of the Indian Penal Code. No separate sentence has been passed for the offence under Section 498-A of the Indian Penal Code.

(3.) Complainant R.K. Ragrawal has filed Criminal Revision No.821/1995 against the same impugned judgment whereby accused Smt. Meena, Ramadhar, Premchandra and Smt. Droupadi have been acquitted. He has also filed Criminal Revision No.820/1995 against accused/respondent Subhash for enhancement of his sentence.