STATE OF MADHYA PRADESH Vs. MULAYAM SINGH

JUDGEMENT

(1.) Appellant/State has filed this appeal under Section 378 of the Code of Criminal Procedure (CrPC) against the judgment dated 5.11.1999 passed by Sessions Judge, Vidisha in Sessions Trial No. 37/1992, whereby each respondent was acquitted from the charge of Sections 148, 307 or 307 read with Section 149 of IPC.

(2.) During pendency of this appeal, respondent Phool Singh has died and his name has been deleted from the appeal memo by the order of this Court dated 15.2016. Therefore, the appeal against Phool Singh has turned abated.

(3.) It would be significant to mention here that against juvenile accused persons Mitthu, Chain Singh and Kalyan Singh, charge sheet was filed before the Juvenile Court. Undisputedly, Raghuvir (PW-2) is the son of Shantibai (PW-5), deceasedrespondent Phool Singh was the father of respondent Samundar Singh, respondents Mulayam Singh, Jagdish and Nandram are mutually brothers, respondents Kamal Singh and Gayaprasad are real brothers, and admittedly Raghuvir Singh (PW-2) and deceased-respondent Phool Singh were having restraint relations due to land dispute between them.