MUKESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in both these criminal appeals, therefore, these criminal appeals were analogously heard and are being disposed off by this common order.

(2.) Both the appeals have been preferred being aggrieved by the judgment dtd. 29/8/2024 ST No.258/2019 by 7th Additional Sessions Judge, Ujjain, whereby the appellants have been convicted and sentenced as below:-

(3.) The sentence of imprisonment have been ordered to run concurrently and the sentence in default of payment of fine are ordered to run consecutively and the amount of fine have been ordered to be paid under Sec. 357(1) of the Cr.P.C., 1973. The details of the victims as mentioned in para 83 of the judgment are reproduced below:-