MAHENDRA NAGPURE Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission. This appeal has been preferred under Section 372 of the Code of Criminal Procedure (hereinafter referred to as "the Code") being aggrieved with the judgment dated 18.7.2012 passed by II Additional Sessions Judge, Waraseoni, District Balaghat, in Sessions Trial No. 171/2010, whereby respondents namely Ramkishore, Bablu alias Ravindra, Karanlal, Hous Ram, Kankarlal and Nandkishore have been acquitted of the offences punishable under Section 302 in alternative 302/ 149 and 201 of the Indian Penal Code ("IPC" for short).

(2.) Prosecution case, in brief, is that during the period 26/8/10 to 29/8/10, they committed the murder of Surendra Nagpure at Village Ladsada and for the purpose of disappearing the corresponding evidence, threw the dead body into a Well situated in the field of one Pitam Nagpure located by the side of Village Ladsada Padampur Road.

(3.) Learned Senior Counsel as well as learned Government Advocate submitted that the trial Court has not properly appreciated the evidence on record and the impugned judgment deserves to be interfered with.