MANOJ KUMAR SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) All these cases arise out of judgment dated 29.11.2010 passed by the Special Judge, Sidhi (MP) in Session Trial No. 172/2004, therefore, are being decided by this common order.

(2.) Criminal Appeal Nos. 2531/2010, 438/2011 and 1125/2011 have been filed by appellants-accused Manoj Kumar Shukla, Santosh Kumar Shukla and Virendra Kumar Shukla, respectively to set aside the judgment of conviction and sentence whereby appellants have been convicted under Sections 302 / 34 of Indian Penal Code and sentenced to undergo R.I. for life with fine of Rs. 100/- and under Sections 308 / 34 of Indian Penal Code and sentenced to undergo R.I. for life.

(3.) Criminal Appeal No. 551/2011 has been filed by complainant Smt. Rani Devi & Anr. and M.Cr.C.No. 4065/2011 has been filed by the State Government against the judgment of acquittal wherein co- accused persons Pradyumn Kumar Shukla, Brijendra Kumar Shukla, Nagarjuna Prasad Shukla and Umesh Kumar Shukla have been acquitted from the charges levelled against them.