PRADEEP AND ANR. Vs. STATE OF MP

JUDGEMENT

(1.) This common judgment shall also dispose of Cr.A. No. 578 of 1999 filed by co-accused Mukesh Bilwal.

(2.) The present appeals have been filed against the judgment and sentence dated 20-4-1999 passed by 13th A.S.J., Indore in S.T. No. 119/1995, by which the appellants have been convicted for the following offences:-

(3.) The appellants, for offence under Section 307/34 of I.P.C. have been sentenced to undergo the rigorous imprisonment of 7 years and a fine of Rs. 1,000/- with default imprisonment and for offence under Section 324 or 324/34 of I.P.C., the appellants have been sentenced to undergo rigorous imprisonment of 6 months and a fine of Rs. 250/- with default imprisonment.