BAGIYA & ANOTHER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both these appeals are arising out of order of conviction dated 25/06/2005, passed by III Additional Sessions Judge, Khargone in S.T. No.285/2004 and, therefore, they were heard together and are decided by this common order.

(2.) Cri. A. No.706/2005 has been filed by appellant Nos.1 ­ Bagiya and No.2 ­ Sadiya @ Sardar Singh Barela and Cri.A. No.874/2005 has been filed by appellant ­ Gaju under Section 374 of Code of Criminal Procedure, 1973.

(3.) Appellants Bagiya, Sadiya @ Sardar Singh Barela and Gaju are convicted under Section 302 of IPC for Life Imprisonment with fine of Rs.500/ - each and in default of payment of fine, each of them has been sentenced to 2 months Additional R.I.