BHANWARLAL Vs. STATE OF M P

JUDGEMENT

(1.) THE appellants above-named have preferred these appeals against the judgment dated 3-7-95 delivered in Sessions Trial No. 211/93 by the learned Second Addl. Sessions Judge, Shajapur, thereby convicting the appellants for the offences punishable under Section 147, 302 in the alternative under Section 148, Section 302/149, 323, 324/149 of the Indian Penal Code and sentencing them as noted hereunder :--Bharatsingh, Saudan- To undergo R. I. for one month with fine singh, Omprakash and Rs. 500/ -. In default to suffer S. I. for one Bhanwarlal month, under Section 148, IPC. Bharatsingh and To undergo R. I. for three months with Saudansingh fine of Rs. 500/ -. In default whereof to suffer one month's S. L each under Section 323, IPC. Shyam, Ramchandra, To undergo R. I. for one month with fine Mansingh and Modsingh Rs. 500/- under Section 147, IPC. Mansingh, Bharatsingh, To undergo imprisonment for life with Saudansingh, Bhanwar- fine Rs. 1,000/- each. In default of lal, Omprakash, Ram- payment of fine to suffer S. I. for six chandra, Modsingh and months under Section 302, in the Shyam alternative under Section 302/149, IPC. All the substantive sentences have been directed to run concurrently.

(2.) SINCE the aforesaid three appeals arise out of one and the same judgment, they are being decided and disposed of by this common judgment.

(3.) ONE co-accused Shyam has also been convicted and sentenced by the Trial Court in the aforesaid Sessions Trial, but his appeal is not there before this Court for consideration.