BHARATPURI & OTHERS Vs. STATE OF M P

JUDGEMENT

(1.) Since both the appeals are connected and arise out of the common judgment dated 03/07/2000, passed by the IIIrd Additional Sessions Judge, Shivpuri, District Shivpuri (MP) in Sessions Trial No. 315/1998, they are decided by the present common judgment.

(2.) Bharatpuri, Vidyapuri, Kalyan, Mahesh & Kishanpuri, the appellants of Criminal Appeal No.540/2000 have preferred the present appeal being aggrieved with the aforesaid judgment whereby, appellants No. 1 to 4 have been convicted of offences under Sections 148 of IPC and sentenced to 2 years rigorous imprisonment & 302 of IPC read with Section 149 of IPC and sentenced to life imprisonment with fine of Rs.1000/- each, and appellant No.5 has been convicted for the offences under Sections 148 of IPC and sentenced to 2 years rigorous imprisonment & 302 of IPC and sentenced to life imprisonment with fine of Rs. 1000/-, and default sentence has also been prescribed in case of non-payment of fine.

(3.) The Criminal Appeal No. 389/2001 by the State is against the respondents/accused Naktoo @ Narayanpuri, Kamal @ Kamalpuri, Rameshpuri, Pintu @ Dineshprui & Prahlad being acquitted by the trial Court relating to offences under Sections 148, 323 & 302 or 302/149 of IPC.