STATE OF MADHYA PRADESH Vs. SUGHAR SINGH

JUDGEMENT

(1.) The order dated 9-3-2010, State of M.P. v. Sughar Singh, 2010 3 SCC 719 is recalled and this revised order is being passed.

(2.) The Sessions Judge, Shivpuri in the State of Madhya Pradesh had tried eight persons, namely, Bhoja, son of Bhagwan Singh Gujjar; Raghubir, son of Bhagwan Singh Gujjar; Puran, son of Bhagwan Singh Gujjar; Sughar, son of Khuman Singh Gujjar; Laxman, son of Khuman Singh Gujjar; Omkar, son of Sita Ram; Balbir, son of Babu Lal Gujjar; Ramesh, son of Hari Ram, and all of them were convicted for the offences punishable under Section 302 read with Section 149 IPC and other allied offences. These eight accused persons filed two separate appeals viz. Criminal Appeal No. 242 of 1991 and Criminal Appeal No. 253 of 1991 before the High Court of Madhya Pradesh, challenging their conviction and sentence.

(3.) The High Court acquitted all the accused persons and aggrieved by the said acquittal, the State filed criminal appeal before this Court, which was numbered as Criminal Appeals Nos. 1362-63 of 2004.