MAHIPAL SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) THE aforesaid three appeals arise out of the impugned judgment and order of conviction and sentence dated 16 th May, 2001 rendered in Sessions Trial No.273/99 by the Fourth Additional Sessions Judge, Morena (M.P.). Since the judgment and order challenged in these criminal appeals is one, they are taken up together for hearing and disposal by this one common judgment.

(2.) THE appellants herein stood their trial on the charges levelled against them before the learned Additional Sessions Judge and they were convicted and sentenced as following : -

(3.) HOWEVER , by the same judgment, accused Ajent Singh was acquitted of all the charges framed for commission of offences punishable under Sections 302 or in alternative under Section 302/34, 324/34 and 294 of I.P.C. At the same time, having found no case made out against the present accused -appellants for commission of offence under Section 324/34 of I.P.C., they were acquitted of the said charge by the trial court. The sentence of rigorous imprisonment imposed against the accused Mahadev Singh was directed to run concurrently with the life imprisonment.