BHUWAN RAMSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANTS Bhuwan and Nakdiya were prosecuted before the Additional Sessions Judge, Alirajpur, for the murder of Ramsingh on the 14th of April 1965 at the village Bardala. They were found guilty, the former under Section 302, I. P. C. and the latter under Section 302 read with Section 84, I. P. C. and were sentenced to life imprisonment.

(2.) BOTH appealed. Appeal of Bhuwan is No. 447 of 1965 and that of Nakdiya is No. 448 of 1965. Both these appeals are heard together and are being disposed of by this judgment.

(3.) MATERIAL facts leading to the prosecution of the appellants are as follows;