(1.) CRIMINAL Appeal No. 686/2004 which has been filed by the appellants, Bhawar Singh & Kalua @ Raj Kumar is being decided along with Criminal Appeal No. 691/2004 in which Ram Singh, Ranveer Singh, Upendra Singh & Munshi are the appellants and in Criminal Appeal No. 712/05 which is a jail appeal filed by Sube Singh. These appeals arise out of the same sessions trial, therefore, judgment in this appeal shall also govern the disposal of connected Criminal Appeals No. 691/04 & 712/2005.
(2.) THE appellants have filed this appeal under Section 374 of Cr.P.C. aggrieved by the judgment of conviction and sentence dated 10.09.2004 passed by II Additional Sessions Judge (FTC), Sabalgarh, District Morena in Sessions Trial No. 105/2002 (State of M.P. Vs. Ram Singh & Ors). The appellants have been convicted and sentenced as per the table given below: -
(3.) AS per the chart mentioned below the accused persons were explained charges, they abjured guilt. In their examination under Section 313 of Cr.P.C., the accused persons pleaded that they are innocent and pleaded that they have been falsely implicated. The charges are as under: -
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