PARMANAND Vs. STATE OF M P

JUDGEMENT

(1.) The judgment passed in this appeal (Criminal Appeal No.419/2006) shall also govern the disposal of connected Criminal Appeal No.531/2006 (State of M.P. v. Parmanand & Ors.) because both these appeals have arisen from a common judgment dated 26.05.2006.

(2.) Feeling aggrieved by the judgment of conviction and order of sentence dated 26.05.2006 passed by the learned V Additional Sessions Judge (F.T.C.), Morena in Sessions Trial No.110 of 2004 (State of Madhya Pradesh Vs. Parmanand and others), convicting the appellants under Sections 325/34 and 323/34 of IPC and sentenced each of them to suffer three years rigorous imprisonment with fine of Rs.2,500/- and one year rigorous imprisonment with fine of Rs.500/- respectively, the appellants have preferred this Criminal Appeal No.419/2006 (Parmanand and others v. State of M.P.) under Section 374 of the Code of Criminal Procedure, 1973.

(3.) The State of Madhya Pradesh preferred Criminal Appeal No.531/2006 (State of M.P. v. Parmanand and others) under Section 377 of the Code of Criminal Procedure, 1973 for enhancement of the sentence.