ASHOK KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SINCE both the appeals are arising out of the common judgment dated 31.1.1997 passed by the learned Second Additional Sessions Judge, Katni in S.T.No.267/ 1988, therefore, both the appeals are disposed off by this common judgment.

(2.) THE appellants have preferred this appeal against the judgment dated 31.1.1997 passed by the learned Second Additional Sessions Judge, Katni in S.T.No.267/1988, whereby the appellants were convicted for the offence punishable under sections 397 and 398 of IPC and each sentenced for 7 years' rigorous imprisonment with fine of Rs.500/- for each count and in default of payment of fine, 6 months' additional rigorous imprisonment was directed for each count.

(3.) THE learned Additional Sessions Judge, after considering the evidence adduced by the parties, convicted the appellants for the offence punishable under sections 397 and 398 of IPC and sentenced them as mentioned above.