IN REFRENCE Vs. GANESH LODHI & ANR.

JUDGEMENT

(1.) A criminal reference No.7/2013 has been referred by the learned Additional Sessions Judge, Bijawar, District Chhatarpur against the same judgment dated 23.8.2013 in S.T.No.71/2011 against which the appellants/accused Ganesh and Ramji have preferred the criminal appeal No.2311/2013, therefore, both the matters are being decided by this common judgment.

(2.) The learned Additional Sessions Judge, Bijawar, District Chhatarpur vide judgment dated 23.8.2013 in S.T.No.71/2011 convicted the accused Ganesh and Ramji for offences punishable under Sections 302 and 376 (2) (g) of IPC and sentenced with death sentence and life imprisonment with fine of Rs.1,000/-, in default of payment of fine, 3 months rigorous imprisonment. Since death sentence was passed by the learned Additional Sessions Judge therefore, the death reference is referred to this Court.

(3.) Being aggrieved with the aforesaid judgment, conviction and sentence, the appellants Ganesh and Ramji have preferred criminal appeal No.2311/2013.