REGENT COMPUTRONICS PVT. LTD.

KHALAKSING Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

BABU V. STATE OF M. P. [RELIED ON]
STATE V. SADIA [RELIED ON]
NIRAN V. STATE [REFERRED TO]
RANCHHOD SINGH V. STATE OF M. P. [REFERRED TO]
COURT IN RAMESHCHANDRA V. STATE [REFERRED TO]
COURT IN RAMNATH LODHI V. STATE OF M. P. [RELIED ON]
SANTA SINGH VS. STATE OF PUNJAB [RELIED ON]
SHEIKH HASIB ALIAS TABARAK VS. STATE OF BIHAR [REFERRED TO]
HIMACHAL PRADESH ADMINISTRATION VS. OM PRAKASH [REFERRED TO]
CAETANO PIEDADE FERNANDES VS. UNION TERRITORY OF GOA DAMAN AND DIU PANAJI GOA [REFERRED TO]
STATE OF PUNJAB VS. WASSAN SINGH [REFERRED TO]
HARI NATH CHHABI NATH RAJ NATH VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANDAN VS. STATE OF RAJASTHAN [RELIED ON]
KEDAR NATH VS. STATE OF MADHYA PRADESH [RELIED ON]
BOLLAVARAM PEDDA NARSI REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. M V RAMANA REDDY [REFERRED TO]
NEERAJ VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Eight appellants have filed this appeal against the judgment of conviction and sentence recorded in Session Trial No. 32 of 1977 on 29-10-1977 by Second Additional Sessions Judge, Morena.

(2.) During the pendency of the appeal, appellants Triloksingh, Hariram Rahman, Hakimsingh and Majju alias Majbootsingh have died; therefore, their appeal stands abated, and, the appeal of only three appellants namely, Khalaksingh, Rameshwar and Mataprasad, survives.

(3.) The brief facts leading to this appeal are thus: In all, nine accused persons were tried for offences under Ss. 395, 396 and 397 read with S. 149, IPC, for committing a dacoity with murder of one Kalia, the husband of Hasina (PW 16), in the intervening night of 30th and 31st Oct. 1976, in village Alapur, Tahsil Jaura, District Morena. Accused Majju alias Majbootsingh and Mataprasad were also tried under Ss. 25 and 27 of the Arms Act for possessing unlicenced 12 bore Kattas which were used at the time of committing dacoity, as a consequence of that Kalla died. The acquitted accused Rajeshkumar was charged under Ss. 395, 396 read with S. 109, I.P.C.

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KHALAKSING Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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