RAM PAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The present order shall govern disposal of Cr.A. No. 319/2000. (Rampal Singh vs. State of M.P.) & Cr.A. No. 320/2000 (Vinod Singh vs. State of M.P.) as both arise out of the same impugned judgment of conviction.

(2.) The present appeals preferred u/s. 374(2) Cr.P.C. assail the judgment dated 06th April, 2000 passed in S.T. No. 176/89 rendered by 2nd Additional Sessions Judge, Bhind whereby the trial Court has convicted the appellants Ram Pal Singh and Vinod Singh for the charge u/s 302/34 IPC and sentenced to suffer life imprisonment with fine of Rs. 5000/- each and u/s 201 /34 IPC sentenced to suffer seven years R.I. with fine of Rs. 1000/- each with default stipulations.

(3.) Pertinently, the offence in question was originally registered against five accused namely Rampal Singh, Ram Singh @ Ramu, Vinod Singh, Udaiveer Singh and Bharat Lal. Out of the said five accused two were and are absconding. The remaining three accused Rampal, Vinod and Bharat Lal faced trial leading to acquittal of Bharat Lal was acquitted whereas Rampal and Vinod have been convicted for life imprisonment by the impugned order, thus this appeal by the two.