BABLOO @ OM PRAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These appeals have been filed against a common judgment dated 05/11/1999 passed in Sessions Trial No. 270/1998.

(2.) Criminal Appeal No. 119/2000 has been filed by the accused Babloo @ Om Prakash. He is convicted for commission of offence punishable under Section 302 and 302/34 of IPC and awarded sentence of life and fine amount of Rs. 5000/-.

(3.) Criminal Appeal No. 3180/1999 has been filed by appellants Raju and Rajesh. Both the appellants have been convicted for commission of offence punishable under Section 302 of IPC and awarded sentence of life.