MAUKAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Challenge in this appeal is to the judgment dated 11th February, 2000, passed by I Additional Sessions Judge, Ashoknagar in Sessions Trial No. 60/1993, whereby each appellant is convicted and sentenced under Section 302/34 of the IPC, for causing murder of Than Singh, to undergo life imprisonment with a fine of Rs. 1000/- with default stipulation; under Section 324/34 of the IPC to undergo rigorous imprisonment for one year; and under Section 323/34 of the IPC to undergo six months rigorous imprisonment, and all jail sentences of each appellant have been directed to run concurrently.

(2.) Undisputedly complainant Imrat Singh (PW-1), Bahadur Singh (PW-2) and Ajit Singh (PW-3) are real brothers and deceased Than Singh was their grandfather and appellants Maukam Singh and Sitaram are real brothers and sons of Pannalal and appellant Munnilal is real brother of Pannalal. In village Gahora, complainant and Pannalal are neighbours.

(3.) It would be significant to mention here that Pannalal and Dashrath Singh have been acquitted by the trial Court from the charge under Sections 341, 323 or 323/34 and 506 Part-II of the IPC by same impugned judgment and one another co-accused Harnam Singh had died before commencement of the trial.