KALURAM Vs. SUNDERLAL

JUDGEMENT

(1.) THIS is complainant's revision petition against the impugned judgment of acquittal dated 6-8-96 passed by Additional Sessions Judge, Multai, District Betul in S. T. No. 149/95, whereby accused persons Sunderlal, Anil, Vajir and Bharat were acquitted of the charges under Sections 302 and 307 read with Section 34, IPC.

(2.) THE accused persons were alleged to have committed murder of one Fakir, son of informant Pannalal, and attempted at the life of Kaluram, son of Tutkiya Pawar, in the evening of 14-5-95.

(3.) AT the trial, the accused persons abjured their guilt and pleaded false implication to the charges framed by the Trial Court for the alleged commission of the offences punishable under Sections 302 and 307 read with Section 34, IPC.