STATE OF MADHYA PRADESH Vs. BALRAM

JUDGEMENT

(1.) APPELLANT State has filed this appeal against the impugned of judgment of acquittal dated 21-11-1990 passed by Additional Sessions Judge, Seoni in S. T. No. 61/89, whereby respondent Nos. 1 to 5; Balram, Hariram, Ram Kumar, Gyandas and Shriram, were acquitted of the charges under Sections 147, 148 and 307 read with Section 149 of the Indian Penal Code.

(2.) POLICE Kurai, District Seoni charge-sheeted respondent Nos. 1 to 5; Balram, Hariram, Ram Kumar, Gyandas and Shriram, for the alleged commission of the offences punishable under Sections 147, 148 and 307 read with Section 149, IPC, on the accusation of having attempted at the life of complainant Saligram, in the night of 16-4-89.

(3.) THE accused persons abjured their guilt and pleaded false implication to the charges framed by the Trial Court under Sections 147, 148 and 307 read with Section 149, IPC.