BABLU Vs. STATE OF M.P

JUDGEMENT

(1.) Both the criminal appeals were heard analogously being arising out of the same crime number and are being decided with the common order.

(2.) The present appeals have been filed against the judgment of conviction and sentence dtd. 13/7/2023, passed by the 4th Additional Sessions Judge, Indore in Sessions Trial No.1600436/2014, whereby, the appellants have been convicted under Sec. 420, 467, 168 of IPC and sentenced to undergo 07, 10 and 07 years with fine of Rs.1000.00 for each offences respective with default stipulations. In addition, the appellant bablu has also been convicted and sentenced under Sec. 465 r/w 471 of IPC and sentenced for 02 years R.I. with fine of Rs.1000.00 alongwith default stipulations.

(3.) As per the prosecution case, the allegations against the appellants is that bablu and Rajesh alongwith other co-accused persons namely Rajesh and Mittal have hatched a conspiracy and sale out the plot of the complainant on the basis of forged and fabricated Mukhtiyarnama by keeping present another person on behalf of the complainant before the registry officer. Hence, on the complaint of the complainant, the offence was registered against the appellants and co-accused persons.