MOHAN Vs. STATE OF M P

JUDGEMENT

(1.) Both these appeals are arising out of order of conviction dated 26/02/1998 passed by Sessions Judge, Ratlam in S.T. No.120/97 whereby learned trial Court convicted the appellants/accused under Section 325/34 of IPC and to undergo sentence of 3 years RI with fine of Rs.200/- and in default of payment of fine, one month R.I. to each of them and also convicted them under Section 323 read with Section 34 of IPC, sentenced to one month's RI.

(2.) In Cri. A. No.420/1998, appellants are aggrieved by their conviction under Section 325/34 of IPC by which they have been convicted for 3 years RI with fine of Rs.200/-.

(3.) Cri.A. No.738/1998 has been filed by the State under Section 377 of Cr.P.C. for enhancement of jail sentence.