PARMANAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, both these appeals are heard finally.

(2.) Accordingly, as prayed by learned counsel for the appellants I.A. No. 4242 of 2026 (filed in CRA No. 1840 of 2026 )and I.A. No. 4098 of 2026 ( filed in CRA No. 1769 of 2026) are dismissed as withdrawn.

(3.) The above mentioned both appeals have arisen out of a common judgment dtd. 31/1/2026 passed in S.T. No. 29/2024 by the learned First Additional Sessions Judge, Panna whereby the learned Trial Court has convicted appellant Premnarayan @ Angad under Sec. 302 of IPC and appellant Parmanand @ Sicky under Sec. 302/34 of IPC and has punished both of them with life imprisonment and fine of Rs.5,000.00 each with default stipulation of 2 months additional R.I.