BAIJU Vs. STATE OF M.P.

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 of Cr.P.C. has been filed against the judgment and sentence dated 31/3/2009 passed by Additional Sessions Judge, Karera, Distt. Shivpuri in S.T. No. 226/2001 by which the appellant has been convicted under Sec. 302 of I.P.C. and has been sentenced to undergo the Life Imprisonment with fine of Rs. 500.00, in default 2 months R.I.

(2.) Before adverting to the prosecution case, it would be appropriate to mention here that the appellant has filed I.A. No. 28936 of 2021 under Sec. 427 of Cr.P.C. for making the sentence concurrent, as he has also been convicted in S.T. Nos. 24/2004 and 18/2006.

(3.) It is not out of place to mention here that the appellant was absconding and 7 other co-accused persons namely, Dataram, Jagdish, Premi, Badam, Babulal, Ramkishan and Narayan Singh were tried and by judgment dated 6-4-2004, they all have been acquitted.