RANCHHOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) We have perused the judgment of the trial court which acquitted all the 21 accused arraigned before it including the 7 appellants, as also that of the High Court sentencing each of the appellants to imprisonment for life for an offence under Section 302 read with Section 149 of the Penal Code alleged to have been committed during the course of an occurrence as a result of which one Bhanwar Singh of village Banbani and his 3 sons lost their lives. We have also been taken through the relevant portions of the evidence by learned Counsel for the appellants whom we have heard at length in support of the appeal. After giving the case our serious consideration, we are of the opinion that the impugned judgment calls for no interference in as much as we find ourselves in full agreement with the conclusions arrived at by the High Court as also with the reasons put forward by it in support thereof and adopt the same. The appeal is accordingly dismissed.