ANTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ALL the above 05 appeals arise out of the common judgment, hence they are being disposed of by this common judgment.

(2.) APPELLANTS have filed these appeals against the judgment dated 05. 02. 1999 passed by the First Additional Sessions Judge, Jabalpur, in sessions Trial No. 306/1996, convicting them under Sections 302, 302/149 and 148 of the Indian Penal Code and sentencing them to imprisonment for life with fine of Rs. 2000/-and rigorous imprisonment for 04 years with fine of Rs. 1000/-, on each count respectively. Appellant Soyab Khan alias Babloo, has further been convicted under Section 324 of the Indian Penal Code and sentenced to rigorous imprisonment for one year with fine of Rs. 200/ -.

(3.) 18 persons were tried for the offences under Sections 147, 148, 302, 302/149, 307 and 307/149 of the Indian Penal Code. Except the appellants, the Trial Court acquitted 11 accused persons.