SOBARAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS Judgment shall govern the disposal of Criminal Appeal 133/93 and 143/93. Criminal Appeal No. 133/93 has been preferred by appellants Sobaran Singh and Dhani Ram, whereas, appellant Nathuram has preferred the appeal, bearing No. 143/93, from Jail.

(2.) OUT of the appellants, appellant Nathuram has been convicted for an offence under section 307, IPC whereas, the other two appellants Sobaran Singh and Dhani Ram are convicted under section 307/34, IPC. All the appellants were sentenced to suffer imprisonment for five years.

(3.) INJURED Bhagwan Singh was examined medically and he was advised for X -ray in order to ascertain the nature of injuries suffered by the injured on his head near the eye and on his left leg. There is nothing on record to show that the injured had suffered any fracture or any grievous injury.