NANDU @ NAND KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BOTH the appeals are related with the common judgment dated 19.12.1996 passed by the 2nd Additional Sessions Judge, Jabalpur in S.T. No.642/93, therefore, decided by a common judgment.

(2.) THE appellants Nandu @ Nand Kumar and Manoj have preferred these appeals against the aforesaid judgment, whereby the appellant Nandu @ Nand Kumar was convicted for the offence punishable under Section 397 of IPC and sentenced for seven years R.I. with fine of Rs.250.00 and in default of payment of fine, three months R.I. Similarly, the appellant Manoj Kumar was convicted for the offence punishable under Section 394 of IPC and sentenced for three years R.I. with fine of Rs.250.00 and three months R.I. in default of payment of fine.

(3.) THE learned Additional Sessions Judge after considering the prosecution's evidence convicted the appellants Manoj and Nandu for the offences punishable under Sections 394 and 397 of IPC respectively and sentenced as mentioned above, whereas the accused Jagdish was convicted for the offence punishable under Section 352 of IPC only.