- (1.) This appeal is directed against the judgment and order passed by the High Court of Madhya Pradesh, Bench at Gwalior in Criminal Appeal No. 607/2000 dated 09.10.2007. By the impugned judgment and order, the High Court has confirmed the order of conviction and sentence passed by the IInd Additional Sessions Judge, Ashoknagar, District-Guna in Sessions Trial No. 339/1997 dated 07.08.2000.
(2.) The Appellants were charged and tried by the Sessions Court for the offences under Sections 147, 148, and Section 308 read with Section 149 of the Indian Penal Code, 1860 ("IPC" for short). After the trial, the Sessions Court has convicted the appellants for the offences punishable under Sections 147 and 148 of the IPC, and awarded punishment of rigorous imprisonment for one year and a fine of Rs.200/- each and for the offences punishable under Section 308 read with Section 149 of the IPC, awarded punishment of rigorous imprisonment for three years and a fine of Rs.500/- each with a default clause.
(3.) Being aggrieved by the said conviction and sentence passed by the Sessions Court, the Appellants approached the High Court in Criminal Appeal No. 607 of 2000. The High Court, after considering the judgment and order passed by the Trial Court and further after re-appreciating the evidence on record, has come to the conclusion that the Sessions Judge has not committed any error whatsoever which would call for its interference. It is the correctness or otherwise of the said order which is the subject matter of this appeal.;