(1.) Since both the matters are related with the common judgment dated 5.4.2003, hereby they are disposed off with present one judgment.
(2.) By this appeal the appellant has called in question the correctness of judgment dated 05.04.2003 passed in S.T. No. 71/2002 by the First Additional Sessions Judge Dabra, District Gwalior by which the appellant has been convicted for offences punishable under Sections 302 and 504 of IPC and has been directed to undergo Life Imprisonment with fine of Rs. 1000/- and Rigorous Imprisonment of seven days respectively. Both the sentences have been directed to run concurrently.
(3.) A criminal revision No.284/2003 has been filed by the complainant Ramkali challenging the correctness of the part of the same judgment by which the respondents Mantram, Bheem Singh and Sanjay Singh have been acquitted for offences punishable under Section 302 r/w Section 120-B of IPC. Both the cases are being considered and decided by this judgment.
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