BAHADUR @ PANDEY KOL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS judgment passed by me shall govern the disposal of above mentioned criminal appeals, since these appeals arise out of common impugned judgment.

(2.) THESE criminal appeals are preferred by the appellants being aggrieved by the judgment dated 9/9/2011 passed by the 5th Additional Sessions Judge and Special Judge under Madhya Pradesh Dakaiti Aur Vyapaharan Prabhavit Kshetra Adhiniyam, 1981 (for brevity "Special Adhiniyam") Satna in Special Case No.53/2009, whereby the appellants were convicted and sentenced as under:

(3.) THE learned Special Judge, Satna after considering the prosecution evidence convicted and sentenced the appellants as mentioned above.