JAGDISH PRASAD JYOTISHI Vs. STATE OF M. P.

JUDGEMENT

(1.) This common judgment shall govern the disposal of the aforestated two appeals, as having arisen from the same impugned judgment, they are inter-related.

(2.) Learned Special Judge, Mandla in Special Case No.32/1984 vide judgment dated 26.03.1997 recording conviction of the appellants namely Jagdish Prasad and Tara Chand under Section 6 and 5 of the M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 (hereinafter referred to as the 'Adhiniyam') respectively, sentenced them to undergo R.I. for 2 years. Being aggrieved, the appellants have preferred these appeals under Section 374 CrPC.

(3.) Prosecution story, in short, may be narrated thus -