MAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Challenge in this appeal is to the judgment of the Division Bench of Madhya Pradesh High Court at Indore affirming the conviction of the appellant recorded by the learned Additional Sessions Judge, Kukshi (District Dhar) in Sessions Trial No. 90/2000. One of the co-accused person Nanki Bai was acquitted. The accused were convicted for offences punishable under Section 302 read with Section 34 and Section 307 read with Section 34 of the Indian Penal Code, 1860 (in short the IPC ). They were also convicted in terms of Section 323 read with Section 34 IPC. The latter two convictions were recorded as the accused persons inflicted injuries to Thavlibai PW.3 and Thakur Singh PW.2.