JAGDISH Vs. STATE OF M P

JUDGEMENT

(1.) By this common judgment Criminal Appeal No.1112/2014 filed by appellant-Jagdish and Criminal Appeal No.1136/2014 filed by appellant-Om Prakash shall be decided.

(2.) In the present case the co-accused Sunil and Harish are still absconding.

(3.) The instant appeals have been filed against the judgment and sentence dated 19/9/2014 passed by the Additional Sessions Judge, Seonda, District Datia in Sessions Trial No. 106/2011, by which the appellant-Jagdish has been convicted under Sections 366 and 376 of IPC and has been sentenced to undergo the rigorous imprisonment of seven years and a fine of Rs. 500/- and rigorous imprisonment of 10 years and a fine of Rs. 500/- respectively with default imprisonment. The appellant-Om Prakash has been convicted under Section 366 of IPC and has been sentenced to undergo the rigorous imprisonment of seven years and a fine of Rs. 500/- with default imprisonment.