RAMNARESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Ramnaresh [appellant in Cr.A.121/2006] was tried alongwith Bhan Singh, Ramveer Singh, Janak Singh and Mahadev Singh for an offence under Sections 148, 302 read with Section 149 of IPC and Section 25(1)(1b)(a) , 27 of the Arms Act for causing death of Balwan Singh. Whereas, co-accused Bhan Singh, Ramveer Singh, Janak Singh and Mahadev Singh were acquitted of the offences; the present appellant while being acquitted of the offence under Sections 25(1)(1b)(a) , 27 of the Arms Act has been held guilty for committing murder of Balwan Singh by the impugned judgment dated 12.01.2006 by Additional Sessions Judge, Seondha, District Datia (M.P.).

(2.) Appellant- Ramnaresh has preferred Criminal Appeal No.121/2006 against the said judgment of conviction and order of sentence whereas Criminal Appeal 638/2006 is at the instance of the State against acquittal of Bhan Singh, Ramveer Singh, Janak Singh and Mahadev Singh.

(3.) Balwan Singh succumbed to following injuries as per post mortem report Ex.P-17 by Dr. Hariram Mourya, examined as PW-18: