GOVINDI Vs. DHARAMRAJ

JUDGEMENT

(1.) THIS is a revision by the father of the deceased/rajkumar against the judgment of acquittal passed by the Sessions Judge, Sagar on 10-8-1991 in the Sessions Trial No. 146/91. By the impugned judgment accused/non-applicant Nos. 1 to 4 have been acquitted of the charge under Section 302 read with Section 34 of the IPC.

(2.) POLICE, Sagar after completing the investigation of the case registered at Crime No. 126/91, charge-sheeted accused persons Dharamraj, Raju @ Rajendra, Darai @ Daryav and Uday Prakash @ Udayraj for the alleged commission of the offence punishable under Section 302 read with Section 34 of the IPC. The accused persons were alleged to have committed the murder by causing repeated knife blows on the person of the deceased/raj-kumar.

(3.) BEFORE the Sessions Judge accused/non-applicant Nos. 1 to 4 were tried for offence punishable under Section 302 read with Section 34 of the IPC for having committed murder of one Rajkumar at about 7. 00 in the evening on 15-34991.