MADHAV Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the order of their conviction and 3rd sentence passed by Additional Sessions Judge, Damoh in S.T. No. 129/93 decided on 16.10.95, appellants have preferred this appeal.

(2.) Appellant no.5 Lallu Singh S/o Bhavsingh has been convicted under sections 302, 326 and 148 of IPC and sentenced to imprisonment for life, rigorous imprisonment for five years with fine of Rs. 100/-and rigorous imprisonment for one year for the respective offences. Other seven appellants have been convicted under sections 302/149, 326/149 and 148 of IPC and sentenced to imprisonment for life, rigorous imprisonment for five years with fine of Rs. 100/-each and rigorous imprisonment for one year for the respective offences by the impugned judgment. All the sentences were to run concurrently.

(3.) According to prosecution, on 24.06.93 at about 8 'O'clock in the morning at village Kumeriya, Sunita, daughter of deceased Harprasad (hereinafter to be referred as deceased) had gone to take water from the hand-pipe situated at the road side, where appellant Lallu's sister-in-law (Bhojai) was also filling water.