GULAB SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HE prosecution case is that on 9.1.1978 at about 10 a.m. two groups of person including ladies came into clash with each other over a dispute for plucking of Bihi fruits from the trees belonging to Bhuribai. The tree is situated in a garden which has been in joint possession of the two groups. The origin of the dispute appears to be between the children and ultimately culminated in the elders including ladies intervening and coming into clash with one another.