SHANKER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS judgment passed by me shall govern the disposal of above mentioned Criminal Appeals, since both the appeals arise out of the common impugned judgment dated 17.12.1999 passed by the Third Additional Sessions Judge, Sagar Camp Rehli in ST No.78/1999.

(2.) THESE criminal appeals are preferred by the appellants being aggrieved by the judgment and order of sentence dated 17/12/1999 passed by the Third Additional Sessions Judge, Sagar Camp Rehli in ST No.78/1999, whereby the appellants were convicted and sentenced as under:

(3.) THE learned third Additional Sessions Judge after considering the evidence adduced by the parties convicted and sentenced the appellants as mentioned above, whereas accused Rajkumar and Munna were acquitted. The appellants Govind and Girwar were also acquitted from the charge of offence under Section 450 of IPC.