PRAMOD Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.Appeal No.195 of 2010 and 198 of 2010 as they both arise out of the judgment dated

(2.) 3.2010 passed in Sessions Trial No.396 of 2008 by learned Sessions Judge, Guna M.P. 2. The appellants have been convicted by the impugned judgment for the offence punishable under section 394 IPC and sentenced to undergo RI for four-four years and fine of Rs.500-500/- each has been imposed upon them.

(3.) LEARNED counsel for the appellants has submitted that although Sharafat Khan (PW2) has made allegation of robbery of Rs.50,000/- from him but said Sharafat Khan who is also a witness of seizure of amount, has turned hostile.