KALLU DHEEMAR Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has filed this Criminal Appeal under Section 374 of Cr.P.C. against the judgment and sentence dated 28-12-2007 passed by Special Judge, Datia, in Special Sessions Trial No. 93/2001, by which the appellant has been convicted under Section 364A of I.P.C. read with Section 13 of M.P.D.V.P.K. Act.

(2.) This Criminal Appeal was filed on 31-7-2008. It was admitted for final hearing by order dated 6-8-2008 and direction was issued for requisitioning the record of the Trial Court.

(3.) It appears that prior to that, the another convicted coaccused, namely Dhan Singh Dheemer, had also filed his Criminal Appeal on 15-1-2008, which was registered as Cr.A. No. 50/2008 and was admitted for final hearing by order dated 18-1-2008. It appears that, in the month of Feb. 2008 itself, the record of the Trial Court was received in the said case.