RAMCHARAN Vs. STATE OF M.P.

JUDGEMENT

(1.) By this common judgment, Cr.A. No.192 of 2010 filed by appellants and Cr.A. No.353 of 2014 filed by the State shall be disposed of.

(2.) Both the Criminal Appeals have been filed against the judgment and sentence dtd. 11/1/2010 passed by Special Judge (MPDVPK Act) Shivpuri in Special Sessions Trial No.60/2009 by which the appellants have been convicted and sentenced for the following offences :

(3.) It is not out of place to mention here that apart from appellants, Suresh was also tried but he has been acquitted in toto and accordingly, the State has filed Criminal Appeal No.353/2014 against the acquittal of the following persons :