DEVKARAN Vs. STATE OF M.P.

JUDGEMENT

(1.) These criminal appeals have been filed under Section 374(2) of Cr.P.C, preferred against the judgment dated 24.8.2001, passed by the Sessions Judge, Dewas, in S.T.No.42/2001, wherein the appellant - Devkaran (CRA.No.946/2001), appellant - Gattu (CRA.No.981/2001) and appellants - Narbat and Mohabbat Singh (CRA.No.1189/2001) have been convicted as under :-

(2.) Accused Fateh Singh had also been convicted and had been sentenced and he had preferred his appeal along with accused - Devkaran, but during the course of the proceedings accused Fateh Singh has expired and his appeal is abated.

(3.) The admitted facts are that the deceased Kamal Singh, complainant - Antar Singh and Rai Singh were real brothers. It is also admitted that the sister of the accused Kailash, Jagdish, Inder Singh, Khemraj and Maherban was married to Rai Singh.