BANE SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 22.6.1992 passed by the First Additional Sessions Judge, Sehore Camp Ashta, in Sessions Trial No.80/1988, whereby each of the appellants, namely Bane Singh, Gulab Singh and Omkar Singh (hereinafter referred to as A1 to A3 respectively) was convicted under section 302 read with Section 34 of the IPC and sentenced to undergo imprisonment for life while the other accused namely Kesar Singh (hereinafter referred to as A4) was acquitted of the offence.

(2.) The prosecution story, in short, may be narrated as under:

(3.) On being charged with the offence punishable under Section 302 read with 34 of the IPC alongwith A4, appellants abjured the guilt and claimed to be tried.