BHAGMAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) LEAVE granted. Heard counsel on both sides.

(2.) ELEVEN accused including the appellants herein (who were accused No. 6 and 11) were prosecuted for offences under Section 302/149, 324/149 and 323 IPC. The trial court convicted and sentenced them to life imprisonment. All the accused filed an appeal before the High Court. When the appeal was listed for hearing on 6. 6. 2006, none appeared for the appellants-accused. The High Court heard the learned Deputy advocate General appearing for the State and disposed of the appeal by confirming the conviction and sentence of the appellants (accused No. 6 and 11) under Section 302 IPC, and conviction of accused No. 3 under Section 323 IPC. It acquitted the other accused. Feeling aggrieved, accused No. 6 and 11 have filed this appeal by special leave.