STATE OF M P Vs. INDERSINGH

JUDGEMENT

(1.) This appeal, with leave, is against the judgment of acquittal handed down by the Additional Sessions Judge, Khargone in S.T. No. 129/2000.

(2.) Respondent Inder Singh was prosecuted for having committed offence punishable under section 302 of the IPC for causing murder of Dinesh.

(3.) Poonam Chand (PW3) and Sakubai (PW5) are the parents of the deceased Dinesh whereas Marubai (PW4) is the wife of Dinesh, Rameshwar PW2 is the cousin of Dinesh and Rukmanibai (PW6) and Ganesh (PW7) are the sister and brother of Dinesh.