KARAMSAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) LEGALITY of conviction for commission of offences punishable under Section 148, 302 and 302/149 of the Indian Penal Code, 1860 (in short the IPC) and sentence of rigorous imprisonment for two years on first count and life imprisonment on each count for the rest two offences imposed in Sessions Trial No. 79/88 by the learned Sessions Judge, Raigarh is the subject -matter of challenge in these batch of appeals by the five appellant who were found guilty by the learned trial Judge and sentenced as aforesaid.

(2.) ACCUSATIONS which laid to the trial and conviction of the accused persons essentially are as follows : -

(3.) IN furtherance of its case the prosecution examined 10 witnesses. PW -1, Deshiram, is the son of the deceased who had lodged the FIR, PW -2, Nahrinbai is the wife of the deceased, P -3 Janardan who had arrived at the spot after being called by the wife of the deceased; PW -4 is Rajaram the son of the deceased; PW -5 is Jarmansai, P. Ws. 5, 6, 7 and 8 are formal witnesses; PW -9 is J. D. Singh who conducted the investigation and PW -10 in Dr. K. D. Dubey, who had conducted the autopsy. A part the oral evidence number of documents were marked as exhibits on behalf of prosecution. The defence chose not to adduce any evidence.