NANDITA DUBEY,J. - (1.)Criminal appeal Nos. 1845/2007, 2257/2007 and 2451/2007 arise out of the same incident and, therefore, heard and decided concomitantly. These three appeals arise out of judgment dated 10.08.2007 passed by Special Judge (Atrocity), Betul in Special case No.61/2006.
(2.)Appellant Sachin of Cr.A. No.1845/2007 has been found guilty for the offence under Sections 302 / 149 , 147 and 460 of the Indian Penal Code and has been sentenced to imprisonment for life and fine of Rs.5,000/- under Section 302 / 149 of the I.P.C. with a stipulation for 2 years rigorous imprisonment in case of default, rigorous imprisonment for one year under Section 147 of the I.P.C. and rigorous imprisonment for 10 years and fine of Rs.2,000/- under Section 460 of the I.P.C. with a stipulation for one year rigorous imprisonment in case of default.
(3.)Appellants Shyam Bahadur, Ullu @ Sant Bahadur and Kali @ Suresh of Cr.A. No.2257/2007 have been found guilty for the offence under Sections 148 , 460 and 302 / 149 of the Indian Penal Code and have been sentenced to rigorous imprisonment for three years under Section 148 of the I.P.C., rigorous imprisonment for 10 years and fine of Rs.2,000/- under Section 460 of the I.P.C. with a stipulation for one year rigorous imprisonment in case of default and imprisonment for life and fine of Rs.5,000/- under Section 302 / 149 of the I.P.C. with a stipulation for 2 years rigorous imprisonment in case of default.