PULKIT @ MONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This appeal arises from an order of the High Court of Madhya Pradesh at Indore[ High Court] dtd. 25/6/2022 passed in Criminal Appeal No. 1475/2012, whereby the appeal of the appellant against his conviction under Sec. 302/ 120B IPC in Sessions Trial No.662/ 2008 was dismissed.

(3.) Four persons, namely, Tarun, Mithun @ Deepak, Sandeep and the appellant, were tried for murder of one Ashok Bakdiya, which took place on 18/6/2008. Tarun, Mithun @ Deepak and Sandeep, were convicted under Sec. 302/34 of the Indian Penal Code, 1860 [ IPC] and Sec. 25 of the Arms Act whereas the appellant was convicted for criminal conspiracy to commit murder, punishable under Sec. 302/120B IPC. All convicted accused appealed to the High Court. Sandeep 's appeal abated whereas rest three appeals were dismissed by the impugned order.