REGENT COMPUTRONICS PVT. LTD.

Saroj Sen Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

KRISHNAN AND ANOTHER VS. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED TO]
MOHAMMAD USMAN [REFERRED TO]
R K DALMIA VS. DELHI ADMINISTRATION [REFERRED TO]
NOOR MOHAMMAD MOHAMMAD YUSUF MOMIN VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAGWAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
K GOPALREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHIVNARAYAN LAXMINARAYAN JOSHI STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:LOONKARAN HANSRAJ [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
AJAY AGGARWAL VS. UNION OF INDIA [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
SANJIV KUMAR KAMLESH TYAGI LEKH RAJ GUPTA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
VIJAYAN ALIAS RAJAN K V SADANANDAN VS. STATE OF KERALA [REFERRED TO]
RAMAKANT RAI VS. MADAN RAI [REFERRED TO]
STATE OF U P VS. KISHANPAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHEETLA SAHAI [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
ANVAR P.V. VS. P.K. BASHEER [REFERRED TO]
MOHAN LAL VS. STATE OF PUNJAB [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]
MUKESH SINGH VS. STATE (NARCOTIC BRANCH OF DELHI) [REFERRED TO]
ANWAR ALI AND ANOTHER VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) This judgment will dispose of Criminal Appeal No.1438/2010 and Criminal No.2147/2010. Since the court below passed the impugned judgment dtd. 28/6/2010, which are arising of the same incident, on the joint request of the parties, these appeals were analogously heard and decided by this common judgment.

(2.) These criminal appeals are directed against the judgment dtd. 28/6/2010 passed in Sessions Trial No.619/2009 passed by IXth Additional Sessions Judge, Bhopal. The Court below convicted the appellants under sec. 302/120-B of the IPC and sentenced them to undergo imprisonment for life and fine of Rs.5,000.00, with default stipulation to each of the appellants.

(3.) The prosecution story in nutshell is that one Sadaram (PW-14) gave intimation on 4/7/2009 to Police Station Pipalani, District Bhopal that one person is found dead near Dushehra ground and the dead body is full of blood, on this marg intimation (Ex.P/25) was registered. SHO R.R. Bansal (PW-18) on the same day i.e. 4/7/2009 at 8.30 am proceeded to the spot for the verification of the aforesaid intimation and found that a dead body was lying on Dushehra ground, in front of Akashwani Centre Jamboori. Pooran Singh (PW-5) identified that the body is of deceased Ramratan in presence of witnesses Sadaram (PW-14) and Achchhelal (PW-6). R.R. Bansal (PW-18) prepared Shinakhtagi Panchnama (Ex.P/13). R.R. Bansal (PW-18) after giving notice (Ex.P/10) prepared panchnama Lash (Ex. P/9). He also found that there are many cut injuries on the body of the deceased Ramratan. Therefore, he lodged a Dehati Nalsi (Ex.P/29) at 09.15 am against unknown person and on the basis of the same he also lodged an FIR (Ex.P/27) on the same day at around 10 am against an unknown person.

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SAROJ SEN Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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