STATE OF M P Vs. RAJBAHADUR

JUDGEMENT

(1.) IMPUGNED judgment of absolvitur passed by the learned fourth Additional Sessions Judge, Morena in Sessions Trial No. 272/93, acquitting the respondents, has been made pivot in this appeal preferred by the State of M. P. after obtaining leave under Section 378 (3) of the code of Criminal Procedure.

(2.) IT would be relevant to mention here that during pendency of the appeal, respondent Koksingh died and his name has been deleted from the memo of appeal.

(3.) ON going through the impugned judgment, it is revealed that respondents rajbahadur and Suresh alias Chini were charged under Section 147,323,302 and 451 of IPC, while the deceased respondent koksingh and respondent Sukhlal were charged under Section 147, 323, 451 and 302/149 IPC.