KOMAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 1st September, 1992 passed by Sessions Judge, Narsinghpur, whereby appellant stands convicted under Sections 307 and 447 of the IPC and sentenced to suffer R.I. for five years and two months respectively with the direction that both the sentences shall run concurrently. In addition, a fine of Rs.100/-has also been imposed in respect of offence under Section 307 of the IPC with usual default stipulation.

(2.) The appellant and three others namely Sardar Singh, Lochan Singh and Pratap Singh (hereinafter referred to as A2 to A4 respectively) were tried on charges under Sections 447, 294, 506 Part II and 307 read with Section 34 of the I.P.C. Out of them, A4 was acquitted of all the charges whereas each one of A2 and A3 was convicted only under Section 447 of the I.P.C. and sentenced to undergo R.I. for two months.

(3.) The prosecution case, may be, stated as under: