KARNI @ RAMKARAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since both the appeals arise from a common judgment dated 30.12.2005 passed by second Additional Sessions Judge, Morena in S.T. No. 182/1983, therefore, both the appeals are hereby decided by the present common judgment.

(2.) The appellant - Karni @ Ramkaran has preferred the present appeal against the aforesaid judgment, whereby he is convicted of offence under Section 302 of IPC and sentenced to life imprisonment.

(3.) The appellant - Ramsahay @ Ramsharan has preferred the present appeal against the aforesaid judgment, whereby he is convicted under Section 326 of IPC and sentenced to three years' rigorous imprisonment.