STATE OF MADHYA PRADESH Vs. MURATSINGH HAR PRASHAD

JUDGEMENT

(1.) IN this appeal, the State of Madhya Pradesh has challenged the order of acquittal of the thirteen respondents, Muratsingh. Jodha Karan Singh, Bhagwandas, Chhiman, Ramsingh, Ramdas, Ramsahai. Mst. Phulan Dulaya, Kriparam Atarsingh, Ganeshi, Mansha-ram and Chapla.

(2.) THE village. . Khiryajhansi is situated within the boundary of the State of Madhya Pradesh and is at a distance of about 1 1/2 to 2 furlongs from river Pahui, which is the dividing boundary between the State of Madhya Pradesh and the State of Uttar Pradesh. In village Khiryajhansi, the respondents Bhagwandas, Ganeshi. Ramdas and Mansheiram have agricultural lands in which they had sown wheat and gram in Samvat 2021. The respondents Kripa- ram is the son of Sheoram who has agricultural lands in this village. The respondent Ramsingh is the village Choukidar and is the son of the respondent Chhiman. The respondent Atar-singh is the son of the respondent Ganeshi.

(3.) FOR the purposes of Inter-zonal Wheat and Wheat Products (Movement Control) Order, 1964, the State of Madhya Pradesh constituted one zone, No. Ill, while the State of Uttar Pradesh constituted another zone, No. II, as per, scheme.