SUBHASH KOSHE Vs. STATE OF M P

JUDGEMENT

(1.) THIS judgment shall govern the disposal of both the connected appeals as they arise out of same judgment.

(2.) APPELLANTS have preferred these appeals against the judgment dated 24.2.1996 passed in ST. No.163/1994 by learned First Additional Sessions Judge, Betul link Court at Multai, convicting them for the offence punishable under Section 376(2) (g) of IPC and sentencing them to RI for 10 years each and fine of Rs.2,000 each with default stipulations.

(3.) THE only point for consideration in these appeals is whether Trial Court was justified in convicting the appellants for the offence punishable under Section 376(2)(g) of IPC.