JALAM 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 two criminal appeals are preferred by the appellants being aggrieved by the judgment dated 31/7/2009 passed by the 7th Additional Sessions Judge, Sagar in ST No.208/2008, whereby the appellants were convicted and sentenced as under:

(3.) THE appellants-accused abjured their guilt. They did not take any specific plea in the defence, and therefore no defence witness was examined.