MUNNALAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Criminal appeal nos.12148/2022 and 12352/2022 have been preferred under Sec. 374 of Cr.P.C., 1973 being aggrieved by the judgment dtd. 14/12/2022 passed in Session Case No.64/2022 by Sessions Judge, District Ratlam M.P. for setting aside the conviction and sentence filed on behalf of the appellants/accused persons.

(2.) Criminal appeal No.1246/2023 (Dayaram vs. State of M.P.) has been filed under Sec. 378(4) of Cr.P.C., 1973 being aggrieved by the same judgment for enhancement of the sentence of accused persons.

(3.) The appellants accused persons have been convicted and sentenced as below:-