SABIR ALI Vs. STATE OF M P

JUDGEMENT

(1.) The appellants/accused have filed this appeal against the judgment dated 29.08.2003 passed by the learned Additional Sessions Judge, Sironj, District Vidisha in Sessions Trial Nos. 27/96 , convicting the appellants under Section 325/34 of IPC and thereby sentencing each of them to suffer one year rigorous imprisonment with fine of Rs.2,000/-.

(2.) The complainant has also filed a revision petition against the same judgment which has been registered as Criminal Revision No.498/03. The grievance of the complainant in the revision petition is that the learned trial court has committed error of law in acquitting the appellants from the offence under Section 307/34 of IPC.

(3.) Both, the cases have been tagged together because the criminal revision and appeal have been arisen out of the same judgment and hence, both the cases have been heard together and they are being decided by this common judgment.