AMAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) All these criminal appeals are arising out of common judgment, and therefore, they are being decided by this common judgment.

(2.) These Criminal Appeals have been filed by the appellants/accused persons being aggrieved by judgment dated 23.12.2004 passed by the Court of Additional Sessions Judge, Pichhore, Distt. Shivpuri, in Sessions Trial No.88/2003 convicting them under Sections 148, 302/149 and 323/149 of IPC and sentencing them to suffer one year RI, life imprisonment with fine of Rs.1,000/- and six months RI respectively.

(3.) In Sessions Trial No.88/2003 there were five accused persons, namely Amar Singh son of Bhaiyalal, Mahendra Singh son of Bahoran Singh, Brijesh son of Baijnath, Narendra Singh @ Chainu son of Babu Singh Bais and Shivraj Singh son of Roop Singh Yadav. This Sessions Trial No.88/2003 originated after committal of the case by the Chief Judicial Magistrate, Pichhore, in Criminal Case No.794/2002 vide order dated 5.4.2002.