MAKHMAL KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS criminal appeal is preferred by the appellants being aggrieved by the judgment dated 11/10/2002 passed by the Second Sessions Judge, Sehore in ST No.136/2002, whereby the appellants were convicted for commission of offence punishable under Section 376(2)(g) of IPC and sentenced for ten years' rigorous imprisonment with fine of Rs.2000/-. In default of payment of fine amount, an additional RI for six months was directed.

(2.) THE present criminal appeal was decided by the Single Judge of this Court on 13.8.2003 by reduction of sentence of the appellants, but vide judgment dated 5.10.2005 the Hon'ble Apex Court quashed the judgment of the Single Judge of this Court and case was remanded back for fresh hearing and decision on merits of the case.

(3.) THE learned Sessions Judge after due consideration of the prosecution evidence convicted and sentenced the appellants as mentioned above.