LAWS(SC)-2003-1-88

BHAGWAN SINGH Vs. STATE OF MADHYA PRADESH

Decided On January 23, 2003
BHAGWAN SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The High Court of Madhya Pradesh Bench at Gwalior by impugned Judgment 11-3-2002, reversed the verdict of the trial Court and convicted the three appellants before us for the offences for which they were charged and sentenced them to imprisonment for life and fine of Rs. 10,000/- each with directions that they shall suffer RI for one year in default for payment of fine.

(2.) The present three appellants were acquitted along with the co-accused Pooran Singh by the Court of Special Judge, Bhind by Judgment dated 6-9-1985 for offences alleged to have been committed by them under S. 302/34, 396, 460, 404 of Indian Penal Code [for short I.P.C.] and S. 11/13 of M.P. [Dacoity Vihavaran Kshetra] Adhiniyam 1981.

(3.) The charge against them was that on the intervening night of 28th- 29th February, 1984, they entered the house of deceased Mata Prasad. They killed him and hanged him in the house and also killed his daughter Munni Devi.