MAJOR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE Judgment of the court was delivered by :

(2.) THE prosecution case in brief is that on 13.1.1999, at about 7.55 A.M., Halke Bhaiya (PW6) lodged report at police station, Pipariya that when he was at his betel shop, at about 7 P.M. Sakun Bai, the mother of Mukesh Sarathe came shouting that Mongia people were assaulting Mukesh and sought his help. He along with Virendra Singh (PW7) and Naval Kishore (PW2) rushed to the house of Mukesh and saw accused persons assaulting him. Accused Chatru and Major were armed with swords and rest of other accused were armed with bakka. As soon as he reached there, accused persons ran away. There were bleeding injuries on the body of Mukesh. They carried Mukesh to hospital, but doctor declared him dead. According to him, Mukesh told to him that accused persons assaulted him because of a case pertaining to a girl.

(3.) AFTER arresting the accused persons, Investigating Officer recovered weapons of offences from accused persons and sent them to F.S.L. for chemical examination. On completion of the investigation, he filed charge sheet in the Court of Judicial Magistrate First Class, Pipariya, who then committed the case for trial.