PAWAN RAIKWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Criminal Appeal Nos.2365/2007 and 2596/2007 arise out of the same incident and are, therefore, heard and decided concomitantly.

(2.) Both these appeals arise out of judgment dated 18.10.2007 passed by the Sessions Judge, Panna in Sessions Trial No.26/2007, whereby both the appellants have been found guilty of an offence punishable under section 302 read with 34 of the Indian Penal Code and have been sentenced to life imprisonment with fine of Rs.200/- each and in default thereof further R.I for one month each has been imposed upon them.

(3.) The prosecution case, in brief, is that both the appellants, i.e. the appellant Bhupendra @ Bhup Beldaar in Criminal Appeal No.2365/2007 and the appellant Pawan Raikwar in Criminal Appeal No.2596/2007 alongwith one Bunty assaulted the deceased Arvind on 23.05.2006 at around 8.30 P.M. at Govind Chowk, Raniganj, Panna with swords and bakka (hatchet) and inflicted as many as 35 injuries which ultimately resulted in his death.