MURARILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant Criminal Appeal is preferred under Section 374 of CrPC, challenging the conviction and sentence dated 4.2.2003 passed by Sixth Additional Sessions Judge (Fast Track Court), District Bhind in Sessions Trial No. 347/2000, whereby appellants have been convicted under Sections 302, 302 and 302 read with Section 34, and Section 302 read with Section 34 of IPC and sentenced them to undergo RI for life and fine of Rs. 5,000/- each and in default of payment of fine, to undergo further RI for six months.

(2.) Appellant No. 1-Murarilal S/o. Badelal Sharma died during pendency of appeal, therefore, his name has been deleted from the array of cause title in compliance of order dated 9.3.2011.

(3.) The trial Court has acquitted accused Subhash and Ramavtar from the offences under Sections 148 and 302 read with Section 149 of IPC but has convicted the accused/appellant Ashok under Section 302 read with Section 34 of IPC for the murder of Mataprasad and under Section 302 read with Section 34 of IPC for the murder of Tejraj, considering the fact that there was common intention.