JETRAM & ORS Vs. STATE OF M P

JUDGEMENT

(1.) Fourteen accused persons were tried for committing offence under Section 366 and 376 of IPC. The learned 1 st Additional Sessions Judge, Neemuch by impugned judgment dated 21/01/1997 convicted Jetram, Hiralal, Parasram, Laxman, Fakirchand, Nirbhaysingh, Narayan @ Narayana and Bapu under Section 366 of IPC and acquitted them under Section 376 of IPC. Five accused persons namely Mangilal, Rajia @ Rajaram, Karulal son of Bhoniram Gurjar, Karulal son of Jetram Gurjar and Amra son of Kishore Gurjar have been acquitted for an offence punishable under Sections 366 and 376 of IPC.

(2.) Both these appeals have been filed by the appellants Jetram Gujar, Hiralal Gujar, Parasram Baragi, Laxman Baragi, Fakirchand @ Moda, Nirbhaysingh Gujar, Narayan @ Narayana Gujar and Bapu Gujar.

(3.) During the pendency of the appeal, appellant No.5 Fakirchand (in Cri.A. No.174/1997) died on 10/02/2009 and, therefore, after his death appeal stands abated against him.