RAGHUVEER Vs. STATE OF MP

JUDGEMENT

(1.) This Judgment shall also dispose of Criminal Appeal No. 297/2006 filed by appellant-Dheeraj.

(2.) Criminal Appeal No. 264/2006 has been filed against the judgment and sentence dated 05/04/2005 passed by First Additional Sessions Judge, Shivpuri in Special Sessions Trial No. 52/2004 by which appellant-Raghuveer has been convicted under Section 394/34 of IPC r/w Section 11/13 of MPDVPK Act and sentenced to undergo the rigorous imprisonment of five years and fine of Rs. 2,000/- with default stipulation.

(3.) It appears that appellant Dheeraj who has filed Criminal Appeal No.297/2006, had absconded during the pendency of Trial and was arrested at a later stage and accordingly, he has been convicted under Section 394/34 of IPC r/w Section 11/13 of MPDVPK Act by judgment and sentence dated 15/02/2006 passed by Special Judge (MPDVPK Act), Shivpuri in Special Sessions Trial No. 52/2004 and has been sentenced to undergo the rigorous imprisonment of five years and fine of Rs. 2,000/- with default imprisonment.