KAPIL Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal has been filed by the appellants, who have been convicted under sections 307 and 307 read with 34 of the IPC and have been sentenced to undergo rigorous imprisonment for seven years with fine of Rs.2,000/ -each.

(2.) WHILE appellant No. 1 Kapil is in custody for about two years, the other appellants are on bail, who have also undergone rigorous imprisonment for three months or so.

(3.) CASE of the prosecution in actual is that the appellant No.1 caused grievous injuries to the complainant with a sword besides abusing him and the other appellants assisted the appellant No. 1 in causing those injuries. In actual, it is a case of the prosecution: - <IMG>JUDGEMENT_145_LAWS(MPH)4_20151.jpg</IMG> <IMG>JUDGEMENT_145_LAWS(MPH)4_20152.jpg</IMG>