SANTOSH Vs. STATE OF M P

JUDGEMENT

(1.) THIS Judgment governs the disposal of Criminal Revision No. 392/ 2003, Komal v. State of M. P. and Cr. Revision No. 393/2003; Shrilal v. State of M. P. , as the same arise out of the same judgment.

(2.) THE aforesaid criminal revisions have been filed by the applicants against the judgment dated 21-4-2003 rendered by Additional Sessions Judge, Narsinghgarh arising out of judgment dated 22-4-2002 passed by learned Judicial Magistrate, First Class, Narsinghgarh thereby convicting the applicants for the offence punishable under Section 394, IPC and sentencing each of them RI for 3 years and fine of Rs. 500/- in default of payment of fine, they shall undergo R. I. for 2 months.

(3.) ON appeal, learned Appellate Court maintained the conviction and sentence as passed by the Trail Court.