KHUMAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The aforesaid two appeals arise out of the impugned judgment and order of conviction and sentence dated dated 27th April, 2010 rendered in Sessions Trial No.231/08 by the Third Additional Sessions Judge, Vidisha (M.P.). Since the judgment and order challenged in these two criminal appeals is one, they are taken up together for hearing and disposal.

(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.) All the sentences mentioned above were directed to run concurrently with the life imprisonments.