DABLU ETC. Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These appeals have been preferred by four accused/convicts sentenced to life imprisonment in a case concerning the murder of one Balkishan.

(2.) Criminal Appeals Nos. 1819-1821 of 2011 have been preferred by accused Dablu (A-1), accused Kamlesh (A-2) and accused Pratap @ Pratap Narayan (A-5), whereas Criminal Appeal No. 1176 of 2012 has been preferred by accused Vinod @Ajay (A-4).

(3.) Out of the six accused persons, one Govind Singh (A-3) had died earlier and the main accused Vikram remains absconding.