RAMASHANKAR PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) This judgment shall govern disposal of both these appeals as they arise out of common impugned judgment.

(2.) Appellants have preferred these appeals under Section 374(2) of the Code of Criminal Procedure being aggrieved by the judgment dated 26.02.2010 passed by Additional Judge to the court of First Additional Sessions Judge, Mauganj, District Rewa in S.T. No.225/2008, whereby appellant Ramashankar @ Bhudhar Pandey has been convicted under Sections 307, 506(B), 323/34 (2 counts) of the I.P.C. and under Sections 25(1-B)(A) and Section 27(1) of the Arms Act and sentenced to R.I. for 10 years with fine of Rs.1,000/-, R.I. for 1 year with fine of Rs.500/-, R.I. for 3 months (2 counts) with fine of Rs.200/- (2 counts), R.I. for 3 years with fine of Rs.1,000/- and R.I. for 3 years with fine of Rs.1,000/- respectively with default stipulations.

(3.) Appellants Brijkumar Pandey and Umesh Kumar Pandey have been convicted under Sections 307/34, 323 (2 counts) and 506-B of the I.P.C. and both of them have been sentenced to R.I. for 10 years with fine of Rs.1,000/-, R.I. for 3 months with fine of Rs.200/- (2 counts) and R.I. for 1 year with fine of Rs.500/- respectively with default stipulations.