ASHOK Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS judgment shall also govern the disposal of Criminal Appeals No. 264, 265, 266, 267 and 270 of 1990. Six persons were taken into the jungle of Marathbada by the six accused. They were asked to stand. The match was uneven. One set was empty handed and the other fully armed. The firing squad consisting of the six accused fired shots which extinguished the life of six innocent persons.

(2.) THE prosecution story may be divided into two parts.

(3.) IT may again be relevant to refer to Ex. P/3 which is the first information report. According to this, information was received that six Marwadis were missing.