SAI LAL PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this common Judgment, Cr.A. No.2874 of 2020 filed by Sai Lal, Patel, Awdhesh Patel, Rakesh @ Tidku Patel, Rajendra @ Chiju Patel, and Pramod @ Bholi Patel and Cr.A. No.3171 of 2020 filed by Omkar Prasad Patel shall be decided.

(2.) It is not out of place to mention here that initially the co-accused Ram Kumar Patel and Shiv Kumar Patel were tried and the remaining co-accused persons, who are appellants in Cr.A. Nos.2874 of 2020 and 3171 of 2020 were absconding.

(3.) Ram Kumar Patel and Shiv Kumar Patel were convicted for offence under Ss. 147, 452/149, 294, 323/149, 302/149 of IPC by Judgment and Sentence dtd. 19/8/2010 passed by Add. Judge to the Court of Add. Sessions Judge, Katni in S.T. No.172 of 2009. Against their conviction, Ram Kumar preferred Cr.A. No.1670/2010 and Shiv Kumar preferred Cr.A. No.2335/2010. Both the Criminal Appeals were dismissed by co-ordinate bench of this Court by Judgment dtd. 14/9/2018.