ANANDRAM AND ORS. Vs. STATE OF M.P.

JUDGEMENT

(1.) The Appellants stand convicted under Section 302 IPC to life imprisonment with fine of Rs. 1000/- each, failing which they were required to undergo six months further rigorous imprisonment each, as ordered by the Additional Sessions Judge, Janjgir, in Sessions Trial No.455 of 1999, dated 1.2.2000.

(2.) The deceased Arjun Ram was the son of PW-5 Bahor. The latter lodged FIR on 6.8.1996 at 11:00 am naming Appellant No.2 along with unknown as suspects. About 4:00 pm on 5.8.1996 the witness asked the deceased to take the cattle for grazing and left for Akaltara Bazar. While returning to his village Khisora at 6:00 pm, he saw his son and Appellant No.2 going towards the market. The deceased did not return home at night. His daughter-in-law, PW-12, Kamal Kumari told him that the deceased had gone out with the boys from village - Birgahni, to which the Appellants belong, at 4.30 pm. Appellant No.2 was a regular visitor to their house. The witness had his food and went to sleep. The body of the deceased was found the next morning at about 10:00 am.

(3.) The postmortem of the deceased, marked Exhibit P-2, was conducted on 6.8.1996 at about 4:00 pm by PW-1, Dr. H.K. Agrawal who found the following injuries on his person:-