SADHURAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Fourteen persons namely Sadhuram (A-1), Shyamlal (A-2), Bhagatram (A-3), Budhwa (A-4), Radheshyam (A-5), Jambulal @ Jamuna Prasad (A-6), Bhuru (A-7), Raigadhiya @ Sitaram (A-8), Jambu @ Shivdayal (A-9), Jairam (A-10), Hakkad (A-11), Kisno (A-12), Gaurilal (A-13) and Kariya @ Sammelal (A-14) were tried by the Additional Sessions Judge, Sakti in S.T. No.207/92 and by the impugned judgment dtd. 23/3/99, six persons namely Jambulal @ Jamuna Prasad (A-6), Bhuru (A-7), Raigadhiya @ Sitaram (A-8), Jambu @ Shivdayal (A-9), Kisno (A-12) and Gaurilal (A-13) were acquitted from the charges, whereas eight persons namely Sadhuram (A-1), Shyamlal (A-2), Bhagatram (A-3), Budhwa (A-4), Radheshyam (A-5), Jairam (A-10), Hakkad (A-11) and Kariya @ Sammelal (A-14) were convicted for offence under Ss. 148, 449 and 302 read with Sec. 149 of the IPC and sentenced to jail and fine as under: -

(2.) Sadhuram, Shyamlal, Bhagatram, Budhwa, Radheshyam (since deceased) and Kariya alias Sammelal have preferred Cr.A. No.1228/1999 whereas, Hakkad has preferred Cr.A. No.1946/1999. Accused / appellant Radheshyam died during the pendency of appeal, therefore, appeal of Radheshyam (A-5) abates.

(3.) The prosecution case as uncurtained during the course of trial are as under: -