LAXMAN Vs. STATE OF M P

JUDGEMENT

(1.) Leave granted.

(2.) Appellant calls in question legality of the judgment rendered by a Division Bench of the Madhya Pradesh High Court, Indore Bench. The accused are described as per their number during trial. Appellant Laxman (A1) was found guilty of the offence punishable under Section 302 of the Indian Penal Code, 1860 (in short the 'IPC'). Three others i.e. Chhattariya (A3), Richhu (A5) and Nawal Singh (A8) were convicted under Section 324 IPC. The High Court allowed the appeal so far as it relates to Bhoomaliya (A2), Kishan (A4), Bathilaya (A6), Banshiya (A7) and Rai Singh (A9) and acquitted them of all charges. Appellant Laxman was acquitted of the charge under Section 148 and 324 read with Section 149 IPC. Three accused who were convicted under Section 324 IPC, were acquitted of the charges under Sections 148, 302 read with Section 149 IPC.

(3.) Initially 9 persons had faced trial for alleged commission of offences punishable under Sections 148, 302 and 324 read with Section 149 IPC. One of the accused who faced trial along with 9 others had died during the trial.