RAJENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) A .S.J. Bhind in his S.T. No. 19/85 (State of M.P. v. Jagannath Singh and 3 others) on 21 -10 -1986 convicted these appellants and their father Jagannath Singh u/s 148 and 302/149 of the Indian Penal Code (to be called as Code hereafter) and sentenced them to undergo R.I. for one year and life imprisonment with a direction for concurrent execution of both Aggrieved thereby this appeal was field on 18 -11 -1986.

(2.) JAGANNATH Singh who was father of these appellants died during the pendency of appeal. Thus, his appeal has abated and his name has been dated vide order dt. 23 -2 -1998.

(3.) ON 21 -8 -1984 on discovery made by Rajendra Singh alias Raju (A -1) a knife was seized from him. F.S.L. confirmed the presence of blood on blood stained earth seized from the spot and knife seized from Rajendra alias Raju (A -1). After due investigation charge sheet was filed first against late Jagannath Singh and Rajendra Singh alias Raju (A -I) on 12 -10 -1984. Lateron Ram Naresh Singh (A -2) and Ram Suresh Singh (A -3) were also arrested and supplementary charge sheet was filed against them. Anyhow, the whereabouts of two unknown persons could not be known and thus they were not put to trial.