CHATRAPAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of the offence, with the joint request of the parties, these appeals are finally heard and being decided by this common judgment. These Criminal Appeals are filed under Sec. 374 of the Code of Criminal Procedure, 1973 against the common judgment of conviction and sentence dtd. 25/1/2002 passed by the VII Additional Sessions Judge (Fastrac), Ujjain in Sessions Trial No.221/2015.

(2.) Appellant - Chhatrapal Singh @ Rusia (Cr.A. No.209 of 2002) has been convicted for the offences punishable under Ss. 148, 323/149 and 324/149 of the Indian Penal Code and sentenced to under to 02 years rigorous imprisonment along with fine of Rs.200.00, 06 months' rigorous imprisonment along with fine of Rs.200.00 and 02 years rigorous imprisonment along with fine of Rs.300.00 respectively with default stipulation.

(3.) Appellant - Pappu @ Shambhu Singh (Cr.A. No.2016 of 2002) has been convicted for the offences punishable under Ss. 323/149 and 149 of the IPC and sentenced to undergo 06 months rigorous imprisonment along with a fine of Rs.200.00 and 02 years rigorous imprisonment along with fine of Rs.300.00 with default stipulation.