LAKHAN LAL Vs. STATE OF M P

JUDGEMENT

(1.) The present appeal preferred u/s. 374(2) Cr.P.C. assails the judgment dated 11th January, 2012 passed in S.T. No. 220/2009 rendered by First Additional Sessions Judge, Bhind whereby the trial Court has convicted the appellant Lakhan Lal for the charge u/s 302 IPC and 27(1) of the Arms Act and also co-accused namely Aadesh Mishra for the charge under section 302 IPC and 25/27 Arms Act and sentenced them for life imprisonment with fine of Rs. 10,000/- each and 1 year RI with fine of Rs.500 each with default stipulations.

(2.) Learned counsel for the rival parties are heard finally.

(3.) At the very outset, it may be noted that the offence found to be proved was initially alleged against three persons i.e. Lakhan Lal, Aadesh Mishra and Ajay Mishra. Ajay Mishra absconded and therefore trial in question was conducted and concluded against appellant Lakhan Lal and Aadesh Mishra, while this appeal is preferred by Lakhan Lal only.