AARIF Vs. STATE OF MP

JUDGEMENT

(1.) Neither the appellants nor their counsel had appeared on 22/09/2018 when the case was called for final hearing. As both the appeals are pending since 2007, therefore, Shri AK Jain, Advocate who is in the Panel of Legal Aid Services Authority and has a long experience in arguing the criminal cases, was requested to go through the record and argue the matter on behalf of the appellants. He has graciously accepted the request and after going through the record, the arguments were advanced by Shri AK Jain, Advocate on behalf of the appellants as well as by Shri BM Patel, Public Prosecutor for the respondent/ State.

(2.) This common judgment shall also dispose of Criminal Appeal No.398/2007 filed by Kedar.

(3.) These criminal appeals under Section 374 of CrPC have been filed against the judgment and sentence dated 23/03/2007, passed by Special Judge (MPDVPK Act), Bhind in Special Sessions Trial No.83/2006, by which the appellants have been convicted under Section 393 read with Section 11/13 of MPDVPK Act and have been sentenced to undergo the rigorous imprisonment of three years and a fine of Rs.500/- with default imprisonment.