DILLI MUKUNDSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS judgment shall govern the disposal of Criminal Appeal No. 686 of 1968 (State v. Mukund Singh) also.

(2.) THIS appeal has been filed by the accused Dilli, son of Mukund Singh, who has been convicted by the First Additional Sessions Judge, Jabalpur, for committing the murder of one Halkai on 2-1-1968 in a field in village Gokala, Police Station Belkheda, by inflicting injuries with a tabbal on his neck which resulted in his instantaneous death. He -has been sentenced to suffer imprisonment for life for the said offence. Feeling aggrieved, he has filed this appeal.

(3.) IN the same trial, along with the accused Dilli, three other persons, Mukundsingh (father of Dilli), Puran (a brother of Dilli) and Jabba were also tried for the offence Under Section 302 read with Section 34, Indian Penal Code and Under Section 201, Indian Penal Code. These accused were acquitted of the charges for which they were tried. The State has filed an appeal against their acquittal. This appeal is registered as Criminal Appeal No. 686 of 1968.