RAJESH VERMA Vs. STATE OF M P

JUDGEMENT

(1.) This Criminal Reference No. 06/2015 is listed before this Court against the death penalty with fine of Rs. 2,000 dated 27.08.2015 to each of the appellants imposed by the 1st Additional Session Judge, Panna, District Panna in Session Trial No. 25/2013 recording a finding of guilt against the appellants for offence punishable under Section 302 read with Section 34 I.P.C. The appellants are also convicted under Section 376 (D) IPC and awarded life imprisonment to each convicted persons with fine of Rs. 2,000/-. In default of payment of fine, the appellants are to undergo two months rigorous imprisonment in each of the Section.

(2.) The appellants are also held guilty under Section 201 of the I.P.C and sentenced to seven years rigorous imprisonment with a fine of Rs. 1,000/- each, in lieu of fine, they are to undergo additional rigorous imprisonment for one month each.

(3.) Criminal Appeal No. 2516/2015 has been filed by the appellants Rajesh Verma and Ram Sajeevan Verma being aggrieved by the aforesaid judgment, conviction and sentence.