DAULAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Criminal Appeal No. 415 of 1986 has been preferred by Daulat sb Bholaram and Smt. Sahodra w/o Ratanlal against the conviction and sentence recorded by III Additional Sessions Judge, Rewa in Sessions Trial No. 29 of 1984. Daulat has been convicted u/s Section 376 IPC and sentenced to 5 yearsT RI whereas appellant Smt. Sahodra w/o Ratanlal has been convicted u/Section 366 IPC and sentenced to five years RI.

(2.) Criminal Appeal No. 358 of 1986 has been preferred by Daulatram alone from jail and the same has been linked with the Cr. Appeal No. 415/86. The grounds mentioned therein are to be taken as additional ground, as per order of this Court dated 31.7.9 1 passed in Cr. Appeal No. 358/1986.

(3.) Three persons, namely, Daulatram, Ratanlal and Smt. Sahodra Bai were prosecuted. Daulatram has been charged for offences punishable u/Section 366 nw Section 34 IPC and Section 376 IPC, Ratanlal u/Section 366 r/w Section 34 IPC and Smt. Sahodra Bai u/Section 336 r/w Section 34 IPC. Ratanlal has, however, been acquitted by the Trial Court. As such, these two appellants have preferred these appeals, against their conviction and sentence.