LAL BAHADUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SINCE both the appeals, arose from the common judgment and therefore, they are decided by this common judgment.

(2.) THE appellants have preferred this appeal against the judgment dated 9.8.1996 passed by the learned First Additional Sessions Judge, Chhatarpur in S.T. No.41/1995, whereby the appellants were convicted and sentenced as under:-

(3.) I have heard the learned counsel for the parties.