RAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The present order shall govern disposal of Cr.A. No. 233/1999. (Ram Singh vs. State of M.P.) & Cr.A. No. 288/1999 (Pehlu & Anr. vs. State of M.P.) as both arise out of the same impugned judgment of conviction.

(2.) The present appeals preferred u/s. 374(2) Cr.P.C. assail the judgment dated 15.04.1999 passed in S.T. No. 272/ 1997 rendered by Additional Sessions Judge, Sheopur Kala whereby the trial Court has convicted the appellants Pehlu, Ram Singh & Ghanshyam for the charge u/s 302 IPC and sentenced to suffer life imprisonment with fine of Rs. 100/- each with default stipulations.

(3.) The three appellants in present two appeals have been convicted for the offence of murder of one Mangilal, who died on 10.07.1997 in an incident which took place on 06.07.1997. Originally the charge sheet was filed against five accused i.e. three appellants before this Court and Laddu and Ramswaroop @ Gudkiya. The said two accused have been acquitted by the impugned judgment.