ASHOK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ALL these three appeals have been filed against the common judgment of conviction and sentence dated 13th May, 2005 passed by Second Additional Sessions Judge, Ashok Nagar, District Guna in Sessions Trial No. 196/2003. The trial Court convicted four accused persons for commission of offence punishable under Section 364 -A/34 of Indian Penal Code [in short "IPC"] and sentenced them to undergo life imprisonment with fine of Rs.1 lac each; in default of payment of fine, further undergo five years rigorous imprisonment each.

(2.) AGAINST this common judgment of conviction and sentence, appellant -accused Ashok S/o. Shri Ramnarayan Sharma preferred Criminal Appeal No. 34/2006; appellants - accused Gopal S/o. Shri Babulal and Naval Singh S/o Shri Jagnnath Singh preferred Criminal Appeal No. 384/2005 and appellant - accused Pradip Kumar S/o. Nannulal preferred Criminal Appeal No. 409/2005.

(3.) ALL the Criminal Appeals are heard together and are being disposed of by this common judgment.