STATE OF MADHYA PRADESH Vs. SIDDIQUE HUSSAIN

JUDGEMENT

(1.) THE appellant State has filed this appeal under Section 378 of Criminal Procedure Code, against the judgment of acquittal dated 23031999, passed by the Additional Sessions Judge, Mungaoli, District Guna (MP) in Sessions Trial No.207/1997, whereby respondent No.1 Siddique Hussain has been acquitted from the charge under Section 25/27 of the Arms Act and respondents No. 2 Prasann and respondent No.3 Santosh have been acquitted from the charge under Section 307 read with Section 34 of IPC.

(2.) RESPONDENT No.2 Siddique Hussain was convicted under Section 307 of IPC and sentenced to suffer seven years rigorous imprisonment with fine of Rs. 500/.

(3.) SINCE respondent No.1 Siddique Hussain has been died on 19/02/2013 and his name is deleted from the array of respondents, it is not necessary to consider the evidence against respondent No.1 Siddique Hussain.