UMESH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE judgment passed in this appeal shall also govern disposal of connected Criminal Appeal No.1288/1998 (Deva v. State of M.P.) since all the three accused persons -appellants were jointly tried by learned trial Court and by a common impugned judgment they stand convicted under section 302/34 of the IPC.

(2.) FEELING aggrieved by the judgment of conviction and order of sentence dated 27.4.1998 passed by learned First Additional Sessions Judge, Rewa, in Sessions Trial No.119/96 convicting the appellants under section 302/34 of the IPC and thereby directing them to suffer rigorous imprisonment for life and fine of Rs.500/ - each, in default further rigorous imprisonment for six months, this appeal has been preferred by the appellants under section 374(2) of the Criminal Procedure Code, 1973.

(3.) THE alias of complainant Yogeshwar is Pappu and Amit. The complaint lodged a written report in City Kotwali on the basis of which an FIR was registered and a case under section 302/34 IPC was registered against the accused.