LAWS(SC)-2003-5-43

JANDEL SINGH Vs. STATE OF MADHYA PRADESH

Decided On May 08, 2003
JANDEL SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Seven persons Meharbansingh, A1, Pratap Singh A2, Mahendra Singh A3, Uday Singh, A4, Nawab Singh A5, Nirpat Singh A6, and Jandel Singh A7, were named in the First Information Report No. 246 of 1979 recorded at Police Station Dabara on 30th September, 1979 at 8.45 p.m. for the murder of Prakash which took place at Village Kheri, which is at a distance of 3 km. from the Police Station. The First Information Report lodged by Ramgopal Chipa, PW1, who was present at the place of occurrence when the incident took place.

(2.) A3 died during trial and A6, who is convicted, has not preferred any appeal. We are told at the hearing that he has also since died.

(3.) A1 Meharbansingh and A2 Pratap Singh absconded. Their trial was separated from the other three accused.