GUDDU AND OTHERS Vs. STATE OF M.P.

JUDGEMENT

(1.) This common order shall govern disposal of Cr.A. No.1084/2007 and Cr.A. No.68/2008.

(2.) These appeals arise out of judgment passed by the learned Additional Sessions Judge, Sendhwa, District- Barwani in Session Trial No.233/2003 dated 07.09.2007 whereby the appellants in Cr.A. No.1084/2007 Guddu S/o Uttam Barela, Kalusingh S/o Vithal Barela, Saniya S/o Galjiya Barela, Ganpat @ Bhayala S/o Galjiya Barela, Mangilal S/o Gala Barela, Krishna S/o Dilsingh Barela and Jahadar S/o Gandas Barela were convicted under Sections 395 and 397 of Penal Code and they were sentenced to 10 years rigorous imprisonment and life imprisonment respectively with fine of Rs.300.00 and Rs.500.00 respectively with default stipulation. Similarly, the appellant in Cr.A. No.68/2008 Sunil Singh S/o Chatarsingh Rajput was convicted under Sections 395 and 396 of IPC. He was sentenced to 10 years rigorous imprisonment and life imprisonment with fine of Rs.300.00 and Rs.500.00 with default stipulation. Appellants- Sunil Singh, Ganpat and Mangilal were also convicted under Sec. 25/27 of Arms Act. They were also sentenced to 1 year R.I. and fine of Rs.2,000.00.

(3.) The trial Court acquitted accused Sildar S/o Bhagirath Barela, Tukaram S/o Jadhav and Rajesh S/o Madan Soni from all charges. Accused Bhagirath @ Kalia remain absconding till date. Accused Padmsingh S/o Natthu Pawra expired during the trial.