STATE OF M P Vs. PREMLAL AND OTHERS

JUDGEMENT

(1.) This appeal has been filed against the judgment of acquittal. The appeal is of the year 1995. Since no one appeared on behalf of the respondents. Shri Ajay Tamrakar Advocate, who is Panel Lawyer of Legal Service committee, is appointed as amicus-curie to assist the Court.

(2.) The prosecution story, in brief, is that the deceased was sleeping in the courtyard along with other ladies. She had gone along with other ladies to adjacent place for urination. At that time, all the accused persons came there, Nanhelal had taken the deceased and threatened Rajabai not to tell the incident to anybody. After two days dead body of the deceased was found floating in a river. On report police registered offence and conducted investigation.

(3.) Before the trial Court all other prosecution witnesses turn hostile except PW/16 Rajabai and PW/17 Manbai.