CHAMRU SON OF MANGALU; JUGUL SON OF MANGALU; LEKADU SON OF MANGALU; JUGESHWAR @ GAJE SON OF RAVI KOLTA; SARVE @ SARVESHWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The Appellants stand convicted under Section 147/ 302/ 149 IPC to life imprisonment in Sessions Trial No. 19 of 1988 dated 25.9.1998 by the First Additional Sessions Judge, Ambikapur, District Surguja. The sentences have been directed to run concurrently.

(2.) The deceased Hira Ram was an employee of the Forest Department. The Appellants are stated to have assaulted him at about 3:00 p.m. on 9.6.1987 in the fields. The First Information Report (Exhibit P-2), was lodged by PW-2, Tumildas, brother of the deceased on 10.6.1987.

(3.) The post-mortem of the deceased (Exhibit P-27A) was conducted by PW-20, Dr. Ashok Kumar Jain, who found the following injuries on the person of the deceased: