HET SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE judgment passed in this appeal shall also govern the disposal of connected Criminal Appeal No. 295 of 1997, Balbir Singh and Ors. v. State of M. P. and Criminal Appeal No. 195 of 1999, Ranbir Singh v. State of M. P.

(2.) FEELING aggrieved by the judgment of conviction and order of sentence dated 21. 7. 1997 passed by learned II Additional sessions Judge, Bhind in Sessions Trial no. 150/94 convicting appellant Het Singh under Section 302 IPC and other appellants of this appeal and the appellants of connected Criminal Appeal No. 295/97 under section 302/149 IPC as well as convicting all the appellants of both the appeals under section 148 and also under Section 324/149 ipc and thereby sentencing them to suffer imprisonment as mentioned in the impugned judgment, the appellants have preferred these two appeals under Section 374 (2) of the Code of Criminal Procedure, 1973.

(3.) APPELLANT Randhir Singh has filed separate appeal (Criminal Appeal No. 195v 99) against the judgment of conviction and order of sentence dated 26th March, 1999 passed in same Sessions trial. On going through the record it is gathered that after the entire prosecution and defence witnesses were examined this appellant randhir Singh absconded and his trial was separated. Later on, when he was arrested in the same Sessions trial, after hearing arguments on his behalf a separate judgment was passed by learned trial Court convicting him under Sections 148,302/149 and 324/149 IPC.