PAHAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both the criminal appeals are filed against a common judgment dated 14.12.1996, hence, are decided by this common judgement.

(2.) Criminal Appeal No.138 of 1997 has been filed appellantPahal Singh against the judgment dated 14.12.1996 passed in Sessions Trial No.94/1996 by the Court of Additional Sessions Judge, Mandla (M.P.) and the Criminal Appeal No.176 of 1997 has been filed by the appellants-Ronu (deceased) and three others against the same judgment. The trial Court held the appellantPahal Singh guilty for commission of offence punishable under Sections 302 and 201 of Indian Penal Code and sentenced him to undergo life imprisonment and rigorous imprisonment for three years alongwith fine of Rs.200/- and Rs.100/- respectively, with default stipulation to undergo rigorous imprisonment for two months and one month respectively. Appellants-Ronu (deceased), Hammu, Laluju and Naval Singh were held guilty for commission of offence punishable under Section 201 of Indian Penal Code and sentenced to undergo rigorous imprisonment for three years alongwith fine of Rs.100/- each with default stipulation to undergo rigorous imprisonment for one month each.

(3.) Appellant-Ronu S/o Shri Adhnu Gond (Cr.A. No.176/1197) died during pendency of the case and the appeal filed on his behalf has already been dismissed as abated vide order dated 29.01.2007.