ISMILE AND NAGO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal was preferred by both the appellants Ismile and Nago challenging the correctness, propriety and legality of the order of conviction passed against them by IIIrd Addl. Sessions Judge, Ratlam in the matter of S.T. No. 248/91 wherein he had convicted both of them for committing an offence punishable under provisions of S. 302 of I.P.C. and had sentenced them to undergo imprisonment for life along with fine of Rs. 500/- each.

(2.) Now the appellant Ismile is dead; therefore, the appeal filed by him stands abated.

(3.) Prosecution case in brief can be stated as below :It is the prosecution case that both the appellants committed murder of Mirajbano widow of Hussein, aged about 50 years, in the night between 4-4-91 and 5-4-91.