JAGAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THE Appellants named above being dissatisfied by the judgment dated 25.6.1997 passed by the learned Additional Sessions Judge, Manawar, District Dhar in ST No. 326/90, thereby convicting each of them guilty of the offences punishable under Sections 302 read with Sections 149, 148 and 201 of the Indian Penal Code and sentencing them each to suffer imprisonment for life with fine of Rs. 1,000/ - in default of payment of fine to suffer additional RI for two years. RI six months and RI six months with fine of Rs. 500/ -, in default of payment of fine to suffer additional SI for six months respectively, have preferred this appeal.

(2.) IT would be appropriate to mention here that in all 16 accused persons were prosecuted and tried by the trial Court. The trial Court, however, found the aforesaid nine Appellants guilty, convicted and sentenced them as indicated hereinabove and acquitted seven accused persons namely, Deochand, Narsingh, Versingh, Kaliya, Munna, Jhamariya, Ambu and the State did not prefer any appeal.

(3.) THE accused persons denied the charges. According to them, they have been falsely implicated by the police. They were charged under Sections 148, 302, 302 read with Section 149 and 201 of the Indian Penal Code. They have not examined any witness in defence.