GANGA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BOTH the aforesaid criminal appeals are being decided by this common judgment as both these appeals arise out of common judgment.

(2.) THESE appeals have been preferred under Section 374 of Cr. P. C. against the impugned judgment dated 11-8-2004 passed in Special Sessions Trial No. 30/03 by the learned Special Judge, Shivpuri (MP), convicting the appellants for the offence under Section 394 read with section 397 of IPC read with section 11/13 of MPDVPK Act (hereinafter referred to as "the Act") and sentencing each of them to undergo 10 years RI with fine of Rs.1000.00, with default stipulation.

(3.) BEING aggrieved by the impugned judgment of conviction and sentence, the appellants have preferred these appeals on the ground that the learned trial court is not justified in convicting the appellants as no grievous injury was sustained by the complainant.