RAJU @ RAJENDRA Vs. STATE OF M P

JUDGEMENT

(1.) By this common judgment the Criminal Appeal No.881/2013 filed by Raju @ Rajendra and Criminal Appeal No.691/2013 filed by Ramratan are being disposed of.

(2.) It is not out of place to mention here that Chhotu S/o Sukhdev Gurjar had also filed Criminal Appeal No.798/2013 and since he has expired during the pendency of this appeal, therefore, by order dated 26.10.2016 passed in Criminal Appeal No. 798/2013 the appeal filed by Chhotu has been dismissed as abated.

(3.) These appeals have been filed against the judgment dated 31.7.2013 passed by Special Judge (MPDVPK Act), 1981, Sheopur in Special Sessions Trial No.13/2013 and the appellants have been convicted under Section 392/397 of IPC r/w Section 11/13 of MPDVPK Act, 1981 and have been sentenced to undergo the rigorous imprisonment of seven years and a fine of Rs. 1,000/- with default imprisonment.