STATE OF M P Vs. MUNNA @ SHAHNWAJ

JUDGEMENT

(1.) This criminal reference and all the criminal appeals, which we propose to dispose off by this common order, are directed against two separate judgments passed in S.T. No.63/10 (State vs. Juber and others) and S.T. 35/12 (State vs. Munna @ Shahnwaj) arise out of Crime No.436/10 under Sections 396 read with 120-B, 397 read with Section 120-B and 412 of IPC and 25 (1B)(a) and 27 of the Arms Act, 1959 of Police Station- Khargone, District West Nimar.

(2.) In S.T. No.35/12, vide judgment dated 21/02/2017, learned trial Court (4th ASJ, Khargone) has awarded death penalty to the accused Munna @ Shahnwaj and referred the matter to this Court for confirmation of the same. The trial Court further held the accused Munna @ Shahnwaj guilty for the offences punishable under Sections, and awarded punishment as given below:- Offence u/S. Imprisonment Fine In default of Fine 396 r/w 120-B of IPC Death Sentence Rs.1,000/- 2 Years R.I. 397 r/w Section 120-B of IPC 10 Years R.I. Rs.10,000/- 2 Years R.I. Under Section 412 of IPC 10 Years R.I. Rs.20,000/- 2 Years R.I. 25 (1) (a) of Arms Act, 1959 (Correct 25(1B)(a) 5 Years R.I. Rs.5,000/- 6 Months R.I. 27 of Arms Act, 1959 5 Years R.I. Rs.10,000/- 1 Year R.I.

(3.) In S.T. No.63/10, vide judgement dated 05/03/2013, the learned trial Court (2nd ASJ, Khargone) has held the accused persons guilty for the offences punishable under Sections, and awarded punishment as given below:- Accused/appellant-Juber S/o Kale Khan Offence u/S. Imprisonment Fine In default of fine 396 r/w 120-B of IPC Life imprisonment Rs.25,000/- 2 years RI 397 r/w Section 120-B IPC 7 years RI NIl 412 of IPC 10 years RI 20,000/- 1 year RI 25(1)(A) of Arms Act (Correct 25(1B)(a) 5 years RI 5,000/- 6 months RI 27 of Arms Act 5 years RI 10,000/- 1 year RI Accused/appellant-Shafeeq Offence u/S. Imprisonment Fine In default of fine 396 r/w 120-B of IPC Life imprisonment Rs.25,000/- 2 years RI 397 r/w Section 120-B IPC 7 years RI Nil 412 of IPC 10 years RI 20,000/- 1 year RI 25(1)(A) of Arms Act (Correct 25(1B)(a)) 5 years RI 5,000/- 6 months RI 27 of Arms Act 5 years RI 10,000/- 1 year RI Accused/appellant-Ramjan S/o Kalu Khan Offence u/S. Imprisonment Fine In default of fine 396 r/w 120-B of IPC Life imprisonment Rs.25000/- 2 years RI 397 r/w Section 120-B IPC 7 years RI 412 of IPC 10 years RI 20,000/- 1 year RI 216 -A of IPC 5 years RI 10,000/- 1 year RI Accused/appellant-Mohammad Patel Offence u/S. Imprisonment Fine In default of fine 396 r/w 120-B of IPC Life imprisonment Rs.25,000/- 2 years RI 397 r/w Section 120-B IPC 7 years RI 412 of IPC 10 years RI 20,000/- 1 year RI 216-A of IPC 5 years 10,000/- 1 year RI Accused/appellant-Ramjan S/o Ibrahim Offence u/S. Imprisonment Fine In default of fine 396 r/w 120-B of IPC Life imprisonment Rs.25000/- 2 years RI 397 r/w Section 120-B IPC 7 years RI 412 of IPC 10 years RI 20,000/- 1 year RI 216-A of IPC 5 years 10,000/- 1 year RI Accused/appellant-Baliram Offence u/S. Imprisonment Fine In default of fine 216-A of IPC 5 years RI 10,000/- 1 year RI 412 of IPC 5 years RI 20,000/- 1 year RI 201 of IPC 3 years RI 2000/- 6 months RI 25-1(A) of Arms Act (Correct 25(1B)(a)) 5 years RI 5000/- 6 months RI Accused/appellant-Bablu @ Taslim Offence u/S. Imprisonment Fine In default of fine 396 r/w 120-B of IPC Life imprisonment Rs.25,000/- 2 years RI 397 r/w Section 120-B IPC 7 years RI 412 of IPC 10 years RI 20,000/- 1 year RI Accused/appellant-Abdul Aziz Offence u/S. Imprisonment Fine In default of fine 216-A of IPC 5 years RI 10,000/- 1 year RI 412 of IPC 5 years RI 20,000/- 1 year RI 201 of IPC 3 years RI 2000/- 6 months RI Accused/appellant-Chunnilal Offence u/S. Imprisonment Fine In default of fine 216-A of IPC 5 years 10,000/- 1 year RI 412 of IPC 5 years RI 20,000/- 1 year RI Accused/appellant-Bihari Offence u/S. Imprisonment Fine In default of fine 216-A of IPC 5 years 10,000/- 1 year RI 412 of IPC 5 years RI 20,000/- 1 year RI Accused/appellant- Sildar Offence u/S. Imprisonment Fine In default of fine 216-A of IPC 5 years 10,000/- 1 year RI 412 of IPC 5 years RI 20,000/- 1 year RI