INDER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first bail application under Section 439 of Cr.P.C. filed on behalf of the applicants.

(2.) The applicants are in jail since 31/03/2020 in connection with Crime No.28/2020 registered at Police Station Gouharganj, District Raisen for commission of offence punishable under Sections 302, 342 r/w Section 34 of IPC.

(3.) The case of the prosecution against the applicants, in short, is that, on the dispute of theft of goat, there was scuffle happened between applicant No.1 Inder Singh and the deceased. Later on Inder Singh, Harish and other co-accused persons gathered with wooden stick and locked the deceased inside a room and beaten him with wooden stick and kick and fists. He received injuries and later on he succumbed to that injuries.