CHHEDILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This judgment passed by us shall govern the disposal of Criminal Appeal No.1492/2004 and Criminal

(2.) The appellants-accused in Criminal Appeal No.1492/2004 has preferred this appeal against the judgment dated 12.08.2004 passed by the First Additional Sessions Judge, Rewa in ST No.209/2000, whereby the appellants were convicted and sentenced as under: <FRM>JUDGEMENT_795_TLMPH0_2012_1.html</FRM>

(3.) The State has preferred Criminal Appeal No.276/2005 against the said impugned judgment on the ground that all the respondents-accused be convicted for commission of offence punishable under Section 302 of IPC read with Section 34 or 149 of IPC and the respondent-accused Matadeen may also be convicted for commission of offence punishable under Section 302 of IPC read with Section 34 or 149 of IPC and sentenced in an appropriate manner.