BAHADUR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS judgment shall also govern the disposal of Criminal Appeal No. 199/1992 as both the appeals arise from the same judgment of conviction.

(2.) FEELING aggrieved by the judgment of conviction and order of sentence dated 8-44991 passed by the learned IIIrd Additional Sessions Judge, Chhatarpur in Sessions Trial No. 160/87 convicting the appellants Bahadur Singh and Shivbali under Sections 364, 302, 201 and 404 of the Indian Penal Code (hereinafter referred to as 'the IPC') and sentencing them to suffer rigorous imprisonment of 7 years and fine of Rs. 1000/- rigorous imprisonment of life and fine of Rs. 1000, and rigorous imprisonment of 5 years and fine of Rs. 500/- respectively to both the accused with the stipulation that both the sentences shall be concurrent, the accused/appellants are in appeal.

(3.) EIGHT persons whose names appear in the cause title of the judgment of the Trial Court were tried for the offences punishable under Sections 147, 364 read with Sections 149, 302 read with Section 149 in the alternate Sections 302, 201 read with Section 149 of the IPC. One accused Ajay Pal Singh was absconding till the decision of the judgment impugned. The learned Trial Judge by the impugned judgment acquitted all the accused persons except appellants Bahadur Singh (Cr. A. No. 607/91) and Shivbali (Cr. A. No. 199/92 ).