SHANKAR LAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal is filed by six appellants challenging the legality and correctness of the judgment and order of conviction dated 24/7/1986 passed by the High Court of Madhya pradesh at Jabalpur. Under the impugned order, the High Court set aside the order of acquittal passed in favour of the appellants on 7/12/1982 by the Additional Sessions Judge. Hoshangabad.

(2.) The appellants were put up for trial for the offences punishable under Sections 148, 302 and 324 read with Section 149 of the indian Penal Code for committing murders of Lakhan Pal and Ramvati and also causing injuries to Girdharilal (Public Witness 2). Omkar (Public Witness 3) , Satish. Kumar (Public Witness 4) and Rajender kumar (Public Witness 6).

(3.) One Gopi Lal had two sons namely lakhan (deceased) and Girdhari Lal (Public Witness 2). They were living jointly. Ramvati (deceased) was the wife of Lakhan (deceased). Mayabai (Public Witness 1) is the wife of Girdhari Lal (Public Witness 2). Satish Kumar (Public Witness 4) and Rajender Kumar (Public Witness 6) are the sons of Lakhan while Omkar (Public Witness 3) is brother-in-law of Girdhari Lal.