SUKHRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal is filed under Sec. 374 of Cr.P.C. arises out of the judgment and order dtd. 28.05.2005 passed by the Additional Session Judge, Kannod, District Dewas by which appellants have been convicted and sentenced in the manner stated below:

(2.) The case of the prosecution, in brief, is as follows:-

(3.) In order to prove its case, the prosecution has examined as many as 14 witnesses namely Harishankar (PW-1), Vijay (PW-2), Gajendra (PW-3), Rewaram (PW-4), Raghuveer (PW-5), Sunderlal (PW-6), Mangilal (PW-7), Balram (PW-8), Narayan Singh (PW-9), Golu @ Daulat Singh (PW-10), Jagdish (PW-11), Govind (PW-12), Baldevsingh Thakur (PW-13) and Dr. Suryawanshi (PW-14).