LAXMAN Vs. STATE OF M. P.

JUDGEMENT

(1.) LEAVE granted.

(2.) APPELLANT calls in question legality of the judgment rendered by a Division Bench of the Madhya Pradesh High Court, Indore Bench. The accused are described as per their number during trial. Appellant Laxman (A 1) was found guilty of the offence punishable under section 302 of the Indian Penal Code, 1860 (in short the "IPC"). Three others, i.e., Chhatarsingh (A3), Richhu (AS) and Naval Singh (A8) were. convicted under section 324, IPC. The High Court allowed the appeal so far as it relates to Bhoomaliya (A2), Kishan (A4), Bathilaya (A6), Banshiya (A 7) and Raisingh (A9) and acquitted them of all charges. Appellant Laxman was acquitted of the charge under section 148 and 324 read with section 149 IPC. Three accused who were convicted under section 324, IPC were acquitted of the charges under sections 148, 302 read with section 149, IPC.

(3.) PROSECUTION version in a nutshell is as follows: