BALGOTI & ANOTHER Vs. STATE OF M P

JUDGEMENT

(1.) The present criminal appeal has been filed by the appellants against the judgment dated 11.09.2007 passed in Sessions Case No.12/2007 by the Sessions Judge, Chhatarpur (M.P.), whereby they are convicted for commission of the offences punishable under Sections 341, 294, 307, 506-B, 302/34 of I.P.C. The trial Court has held the appellants' guilty for commission of offence punishable under Section 302/34 of I.P.C. and awarded a sentence of life imprisonment with fine amount of Rs.500/- each.

(2.) Prosecution story in brief is that on 28.11.2006 at around 6 O'clock in the morning the deceased was going to Laundi for some work. Both the appellants stopped the deceased. They abused him and asked him why he was not permitting to plough the land and why he was creating trouble for them. Thereafter they had beaten the deceased by Lathis. After hearing his cry Lakhan Lal, Hakle Mali and other persons reached on the spot. The deceased himself lodged the report. He was sent for the Medical examination to the Government Hospital, Laundi, District Chhatarpur (M.P.), where he died. The Police conducted the investigation and filed charge-sheet.

(3.) The appellants abjured their guilty. The trial Court held the appellants' guilty for commission of the offence punishable under Section 302/34 of I.P.C. and awarded the sentence. The prosecution examined as many as 11 witnesses in support of the case.