DINESH AND RAJESHRAKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BOTH the aforesaid appeals arise out of the judgment and order of conviction recorded on 21-2-97, by 3rd Additional Sessions Judge, Camp Rehli, Sagar in S. T. No. 157/1996. Accordingly, the appellants have been found guilty for commission of offences under Section 302 of the IPC, and. have been awarded rigorous imprisonment for life with fine of Rs. 2,000/-, in default further rigorous imprisonment for 1 year.

(2.) THUS, both the appeals were heard analogously and are being disposed of by this common judgment.

(3.) IT may be mentioned herein that these appeals were earlier heard and dismissed (vide judgment dated 10-2-2005) by Division Bench, of which none of us was a Member. The matter was carried to the Supreme Court with the grievance that the appellants were un-represented at the time of hearing of their appeals. By judgment dated 20-7-2006 in Criminal Appeal Nos. 1463-1464/2005, the Supreme Court has remitted the matter for a fresh decision in accordance with law with the following directions: The High Court shall hear the appeals afresh after appointing an Advocate to represent the appellants, in case the appellants do not make any arrangement for their representation before it. It will also be open to the High Court to provide legal aids to the appellants through legal aid committee. Since the incident is of the year 1996 and several years have passed by, we request the High Court to dispose of the appeals as soon as possible.