LAWS(MPH)-2019-8-11

PURUSHOTTAM Vs. STATE OF M P

Decided On August 01, 2019
PURUSHOTTAM Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) By a common order, all the three appeals shall be decided as they arise out of the same incident. Since, Ghanshyam and Preetam Dhakad were absconding and were arrested at a later stage, therefore, they have been convicted by separate judgments and sentences.

(2.) These Criminal Appeals have been filed under Section 372 of Cr.P.C.

(3.) Cr.A. No. 552 of 2015 has been filed against the judgment and sentence dated 27-3-2015 passed by IVth Additional Sessions Judge, Guna in S.T. No. 26/2014.