G.S.AHLUWALIA,J. - (1.)This Judgment shall also dispose of Criminal Appeal No. 297/2006 filed by appellant- Dheeraj.
(2.)Criminal Appeal No.264/2006 has been filed against the judgment and sentence dated 05/04/2005 passed by First Additional Sessions Judge, Shivpuri in Special Sessions Trial No.52/2004 by which appellant- Raghuveer has been convicted under Section 394 / 34 of IPC r/w Section 11/13 of MPDVPK Act and sentenced to undergo the rigorous imprisonment of five years and fine of Rs.2,000/- with default stipulation.
(3.)It appears that appellant Dheeraj who has filed Criminal Appeal No.297/2006, had absconded during the pendency of Trial and was arrested at a later stage and accordingly, he has been convicted under Section 394 / 34 of IPC r/w Section 11/13 of MPDVPK Act by judgment and sentence dated 15/02/2006 passed by Special Judge (MPDVPK Act), Shivpuri in Special Sessions Trial No.52/2004 and has been sentenced to undergo the rigorous imprisonment of five years and fine of Rs.2,000/- with default imprisonment.