STATE OF MADHYA PRADESH Vs. NANHELAL

JUDGEMENT

(1.) APPELLANT State has filed this appeal against the impugned judgment dated 21-4-1990, passed by Second Additional Sessions Judge, Damoh in S. T. No. 92/89, whereby respondents accused persons Nanhelal, Mukundi, Bhaiyalal and Premlal were acquitted of the charges under Sections 302 read with Section 34, IPC.

(2.) POLICE Gaisabad, District Damoh, after completing the investigation of the case registered at Crime No. 34/89, on the report of first informant Shyamlal charge-sheeted respondents accused persons Nanhelal, Mukundi, Bhaiyalal and Premlal for the alleged commission of the offence punishable under Section 302 read with Section 34, IPC. The accused persons were alleged to have committed murder of one Dulli @ Tularam by causing injuries on him by means of stones, during the period between 4-4-89 to 6-4-89.

(3.) THE accused persons abjured their guilt and pleaded false implication to the charges framed by the Trial Court for the alleged commission of the offences punishable under Section 302 read with Section 34, IPC.