PAPPU @ SATENDRA RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These three appeals are related to the judgment dated 22.8.2007 passed by IIIrd Additional Sessions Judge, Seoni in S.T. No.125 of 2006 therefore, they are being decided by the present judgment.

(2.) Pappu alias Satendra the appellant of Criminal Appeal No.1875/2007 and Deenu alias Dinesh appellant of Criminal Appeal No.1937/2007 have preferred the present appeals being aggrieved with the aforesaid judgment whereby, each of them has been convicted of offence under Sections 302, 364 and 201 of I.P.C and sentenced to life imprisonment with fine of Rs.500.00, five years rigorous imprisonment with fine of Rs.500.00 and three years rigorous imprisonment with fine of Rs.500.00, respectively and default sentence has also been prescribed in case of non-payment of fine.

(3.) In Criminal Appeal No.1397/2008 the State has preferred the present appeal against the appellants Pappu alias Satendra, Deenu alias Dinesh and the respondent no.3 Sarika Patel against the judgment of acquittal passed by the trial Court relating to offence under Sec. 120-B of I.P.C.