LALAN PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29-6-94 passed in Sessions Trial No. 128/90 by the First Additional Sessions Judge, Bilaspur. By the impugned judgment, the appellant has been convicted under Section 302, IPC and sentenced to undergo imprisonment for life.

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

(3.) The learned Sessions Judge held that it was not established that the other 3 accused persons shared common intention for commission of murder of the deceased (child). Relying on the testimonies of Tija Bai (P.W. 1), Smt. Panch Kunwar (P.W. 2), Ramcharan (P.W. 3) and Narottamlal (P.W. 4), the Sessions Judge held that the appellant (A-2) snatched the child from Panch Kunwar and committed his murder by throwing him in Hasdeo River.