KISHAN SINGH @ KRISHNAPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Criminal appeal Nos. 1552/2005, 1569/2005 and 1605/2005 arise out of the same incident and, therefore, heard and decided concomitantly.

(2.) These three appeals arise out of judgment dated 29.07.2005 passed by Fourth Additional Sessions Judge (Fast Track), Sidhi in S.T. No.164/2004, whereby the appellant Kishan Singh @ Krishnapal Singh has been found guilty of an offence punishable under Section 302 read with Section 120-B of the Indian Penal Code and has been sentenced to life imprisonment with fine of Rs. 500/- in default rigorous imprisonment for one month and appellants Manish @ Bablu and Vikas @ Pinku have been found guilty of an offence punishable under Sections 302 read with Section 120-B and 201 of the Indian Penal Code and have been sentenced to life imprisonment with fine of Rs. 500/- and rigorous imprisonment for 7 years and fine of Rs.200/- respectively and in default further rigorous imprisonment for one month for each offence.

(3.) Prosecution case, in short, is that the appellants committed the murder of Promod Singh @ Dadu, by drowning him in Gopal Das Dam and thereafter with the intention of disposing the body, hid it in a paddy field.