PREM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The Judgment of the Court was delivered by Rakesh Saksena, J. :-Since both the appeals arise out of the common judgment, they are being disposed of by this common order.

(2.) Appellants Prem Singh and Dhyan Singh of Criminal Appeal No.2315/98 have been convicted under Section 323 of Indian Penal Code and sentenced to rigorous imprisonment for one year whereas appellant Jawan Singh of Criminal Appeal No. 2316/98 has been convicted under Section 302 of Indian Penal Code and sentenced to imprisonment for life.

(3.) Aforesaid appellants have filed their respective appeals against the judgment dated 18.9.1998, passed by Additional Sessions Judge, Burhanpur, in Sessions Trial No. 102/92.