STATE OF M.P. Vs. MOHD. IDREESH

JUDGEMENT

(1.) THIS is an appeal against the impugned judgment of acquittal dated 30th June of 1990 passed by Sessions Judge, Panna, in Sessiona Trial No. 68/83, whereby respondents -accused persons Mohammed Idreesh, Vishnu Pandey and Sohail Mohammed were acquitted of the charges under sections 307 read with 34, IPC.

(2.) AS we are agreeing with the findings and conclusions arrived at by the trial Court, we deem it quite unnecessary to reproduce the details of the prosecution case which are contained in paras 3 and 4 of the impugned judgment and it would suffice to say that the respondents -accused persons were tried on the accusation of having attempted at the life of complainant Tej Bahadur Singh by firing at him from a muzzle -loading gun in the afternoon of 4th May, 1983.

(3.) AT the trial Court, the charges against the accused persons were sought to be proved on the evidence of PW 1 Dr. Neeraj Pathak, PW 2 Rameshwar Prasad. PW 3 Gaya Prasad, PW 4 Govind Prasad Shukla, PW 5 K.P. Mishra, PW 6 Shiv Bahadur Singh, PW 7 Ramanuj Tiwari, PW 8 Babu Lal and PW 9 A.K. Shrivastava. The accused persons, however, did not examine any witness in their defence.