STATE OF M P Vs. HINSARAM

JUDGEMENT

(1.) Being aggrieved with the judgment of acquittal dated 11.09.1990 passed by the Addl. Sessions Judge, Khairagarh Camp at Kavardha in Sessions Trial No.76/1987, the State has filed this appeal.

(2.) The facts, briefly stated, are as under:-

(3.) Mr. Sudhir Bajpai, learned Deputy Government Advocate, appearing on the behalf ofthe appellant/State argued that there were three strong circumstances against the respondents, therefore, the acquittal of the respondents was bad in law. He arguefd that the relationship between the deceased and the respondents were not cordial and there was strong motive to cause murder of the deceased; the deceased died homicidal death; and the dead body of the deceased was found in the house of the respondents which they could not explain.