RAMLAKHAN Vs. STATE OF M.P

JUDGEMENT

(1.) SINCE both Criminal Appeal Nos. 257 of 2002 and 270 of 2001 have been arisen out of common judgment of conviction and order of sentence dated 29 -04 -2002, passed by the learned Fourth Additional Sessions Judge, Morena, (MP) in Sessions Trial No.160 of 1999, hence, they are being taken together and disposed of by this common judgment.

(2.) APPELLANTS Ramlakhan and Rajkumar [in Criminal Appeal No.257 of 2002] have been convicted under Sections 148, 307, 302/149 and Section 27 of the Arms Act and sentenced to suffer two years rigorous imprisonment for the offence under Section 148 of IPC; five years rigorous imprisonment with fine of Rs.2,000/ - for the offence under Section 307 of IPC; rigorous imprisonment for life with fine of Rs.3,000/ - for the offence under Section 302 read with Section 149 of IPC; and also sentenced to suffer three years rigorous imprisonment with fine of Rs.1,000/ - each for the offence under Section 27 of the Arms Act with default stipulation. All the sentences have been directed to run concurrently.

(3.) APPELLANT Jagdish [ in Criminal Appeal No.270 of 2002] has been convicted under Sections 148, 307/149, 302/149 and Section 27 of the Arms Act and sentenced to suffer two years rigorous imprisonment for the offence under Section 148 of IPC; five years rigorous imprisonment with fine of Rs.1,000/ - for the offence under Section 307/149 of IPC; rigorous imprisonment for life with fine of Rs.3,000/ - for the offence under Section 302/149 of IPC; and also sentenced to suffer three years rigorous imprisonment with fine of Rs.1,000/ - each for the offence punishable under Section 27 of the Arms Act with default stipulation. All the sentences have been directed to run concurrently.