STATE OF M P Vs. JAISINGH

JUDGEMENT

(1.) APPELLANT-STATE has preferred this appeal against the impugned judgment of acquittal dated 12-12-1987, passed by First Additional Sessions Judge, Sehore, in ST No. 48/85, whereby all the 4 respondents-accused persons were acquitted of the charges under Sections 148 and 307 read with Section 149, IPC.

(2.) THIS incident of violence which had taken place on 8-7-1984, gave rise to the registration of two separate cases, at Police Station Ahamadpur, Distt. Sehore, at Crime Nos. 53/84 and 54/84. The case at Crime No. 53/84 was registered on the report of one Kashiram against as many as 5 persons, including the 4 respondents for the alleged commission of the offences punishable under Sections 147/148 and 307/149, IPC for causing injuries to Madan Singh, Kashiram, Dilip Singh and Karan Singh. The other case at Crime No. 54/84 was registered on the report of respondent-Jai Singh against as many as 14 persons, including Madan Singh, Kashiram, Dilip Singh and Karan Singh, for the alleged commission of the offences punishable under Sections 147/148, 302 and 307 read with Section 149, IPC, for the commission of murder of Chandan Singh, father of the respondents Ramgopal and Nawal Singh, and for causing injuries to respondents Chand Singh, Ramgopal and Nawal Singh. Both these cases gave rise to two separate sessions trials, registered at ST No. 27/85 and ST No. 48/85.

(3.) THE respondents-accused persons abjured their guilt and pleaded right of self-defence.