JANDEL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Cr.A.No.620/2006 and Cr.A.No.632/2006 have been filed by the appellants under Section 374 of Cr.P.C. being aggrieved by the judgment of conviction and sentence dt.07.08.2006 passed by the Second Additional Sessions Judge Guna in Sessions Trial No.01/2005 originating out of Crime No.240/2004 registered at Police Station Dharnavada, District Guna, whereby appellants have been convicted and sentenced as under :-

(2.) It has come on record that during pendency of Cr.A.No.620/2006, two of the appellants namely; Robalya S/o Kishan Pardi and Sukhram S/o Devisingh have died. Therefore, appeal for them stands abated.

(3.) Cr.A.No.774/2006 has been filed by the State of Madhya Pradesh under the provisions of Section 774 of Cr.P.C. against Jandel Singh, Robalya, Chandr, Kailash and Sukhram being aggrieved by the same judgment of conviction and sentence dt.07.08.2006 passed by the Second Additional Sessions Judge Guna in Sessions Trial No.01/2005 seeking enhancement of punishment of the abovenamed five accused with a prayer to convert punishment of life imprisonment to one of capital punishment.