SANAVVAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) THESE criminal appeals are preferred by the appellants being aggrieved by the judgment dated 26/9/2011 passed by the 14th Additional Sessions Judge, Bhopal in ST No.586/2010, whereby the appellants were convicted for commission of offence punishable under Section 392 of IPC and sentenced for four years' rigorous imprisonment with fine of Rs.1,000.00 each. In default of payment of fine amount, one year's RI was also directed.

(3.) THE appellants-accused abjured their guilt. No specific plea was taken by them. No defence evidence was adduced.