RAJOO ALIAS RAMAKANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS criminal appeal is preferred by the appellants being aggrieved by the judgment dated 14/12/1990 passed by the Additional Sessions Judge, Sihora Camp Katni in ST No.85/1989, whereby the appellant No.1 was convicted for commission of offence under Section 376 of IPC and the appellants No.2 and 3 were convicted for commission of offence under Section 376/34 of IPC and each of them was sentenced with 10 years' RI with fine of Rs.500.00, in default of payment of fine, three months' RI was also directed.

(2.) THE present appeal was decided vide order dated 5.9.2006 passed by the Single Bench of this Court whereby the appeal filed by the appellant No.1 was dismissed and the appeal filed by the appellants No.2 and 3 was accepted. The appellants No.2 and 3 were acquitted from all the charges.

(3.) SINCE the order passed by the Single Bench of this Court is reversed only for Criminal Appeal No.3/1991, therefore the present appeal is again considered on merits. The remaining appellants who were acquitted by the order passed by the Single Bench of this Court were again summoned. Shri S.K.P. Verma, Advocate represents all the appellants in the case and thereafter the arguments are heard.