LAXMI Vs. STATE OF M P

JUDGEMENT

(1.) Arguments concluded.

(2.) There was a quarrel between deceased Raju and the present applicants and some others including Rajendra. The applicants and two others were grappling with the deceased when Rajendra stabbed him with a Khapachcha, which is said to be a pair of scissors without sharp end used for cutting betel by betel-shop owners, as a result of which he ultimately died and the case of murder has been registered against the applicants and Rajendra.

(3.) Shri Kochar argued that in the circumstances of the case no intention to kill can be attributed to the applicants as they were not aware of the murderous intention of Rajendra. The applicants are in jail since 24.10.1991.