MUKESH SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Since both the appeals arise out of the common judgment regarding the same incident, they have been heard and are being decided by this common judgment.

(2.) The present appeals filed under Section 374(2) of the Code of Criminal Procedure assail the judgment of conviction and sentence dated 06/04/2005 passed in S.T. No. 65/2002 by which the appellants have been convicted under Section 302/34 of IPC and sentenced to suffer Life Imprisonment with fine of Rs. 5000/- each and under Section 457 of IPC to undergo R.I for three years with fine of Rs. 250/- each.

(3.) The appellants have been convicted for murder of deceased Ramniwas son of Sampatiya bai in an incident which took place on 22/04/2001 at about 3.30 pm. It is an admitted fact that co-accused Rajputa @ Pradeep and Kehri @ Khaihain have died in an police encounter.