SATNAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Feeling aggrieved by the judgment and order of conviction dated 21/4/1989 passed in Sessions Trial No. 4/88 of lInd Additional Sessions Judge, Shivpuri thereby convicting appellants Sukhwant Singh under Section 302 and Satnam Singh and Kashmira Singh under Section 302 read with Section 34 IPC and sentencing them to suffer life imprisonment each. Appellants have come in appeal seeking redress praying for setting aside the aforesaid order of conviction and sentence passed against them.

(2.) Kashmira Singh has died during pendency of appeal, with the result appeal stands abated against him.

(3.) The facts giving rise to prosecution in brief are that a day before the incident, accused Sukhwant Singh was abusing deceasedSuccha Singh under the influence of liquor and had passed a remark as to why he was saying to beat him with shoes. The deceased told him that he would talk in the morning.