VIJAY SHANKAR Vs. STATE OF M P

JUDGEMENT

(1.) CRIMINAL Appeal No. 815/94 was filed by co-accused Ratan singh who has died during the pendency of appeal hence appeal against him has been abated on 29. 10. 2007.

(2.) APPELLANT No. 1 Shyamlal has died during the pendency of this appeal. Appeal against him has also been abated. The appeal of Vijay Shankar, Birju and Munna Tailor @ Munna @ vijay is the subject matter of this decision.

(3.) THIS criminal appeal under Section 374 (2) of the Code of criminal Procedure has been filed by the appellants being aggrieved by the impugned judgment, finding and sentence dated 11. 07. 1994 passed by III Additional Sessions Judge, jabalpur in Sessions Trial No. 215/90, whereby the appellants have been convicted under Sections 147, 302/149 (2 counts), 307/149 (3 counts) and sentenced to R. I. for 2 years, R. I. for life (two counts) and R. I. for 7 years (3 counts), each respectively with the direction to run the sentences concurrently.