DHARMENDRA @ RAMESH Vs. STATE OF M.P
LAWS(MPH)-2017-9-10
HIGH COURT OF MADHYA PRADESH (FROM: INDORE)
Decided on
September 21,2017
Dharmendra @ Ramesh
Appellant
VERSUS
STATE OF M.P
Respondents
Referred Judgements :-
SURAJPAL AND OTHERS VS. STATE OF M.P. [REFERRED TO]AYODHYA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
MODAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
BRIJ MOHAN VS. STATE OF RAJASTHAN [REFERRED TO]
GOVINDASWAMI VS. STATE OF TAMIL NADU [REFERRED TO]
MOHAMMAD ASLAM VS. STATE OF MAHARASHTRA [REFERRED TO]
GANESH LAL VS. STATE OF RAJASTHAN [REFERRED TO]
LIMBAJI AND ORD VS. STATE OF MAHARASHTRA [REFERRED TO]
ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
PRAVIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESHBHAI MOHANBHAI KOLI VS. STATE OF GUJARAT [REFERRED TO]
SHIVSAHAI SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
HIMANGSHU PAHARI VS. STATE [REFERRED TO]
JUDGEMENT
VIRENDER SINGH,J. -
(1.)Both the criminal appeals have arisen out of two separate judgments passed in same Sessions Trial No. 12/2005 and involve the same issue and are filed by different appellants for the same relief, therefore, they are heard together and are being decided with this common order.
(2.)For convenience facts are being taken from Criminal Appeal No.1170 of 2005.
(3.)This is a case of dacoity with double murder. Murder of Bhanvarlal could not be attributed to the appellants while they are found guilty for committing dacoity with murder of Premsingh.
(2.)For convenience facts are being taken from Criminal Appeal No.1170 of 2005.
(3.)This is a case of dacoity with double murder. Murder of Bhanvarlal could not be attributed to the appellants while they are found guilty for committing dacoity with murder of Premsingh.
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