SAHAB SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Criminal appeal Nos. 2160/2007, 2194/2007 and 2419/2007 arise out of the same incident and, therefore, heard and decided concomitantly.

(2.) These three appeals arise out of judgment dated 04.10.2007 passed by Special Judge (Atrocities) and Additional Sessions Judge, Damoh in S.T. No.235/2005 whereby all the appellants have been found guilty for the offence under Sections 148 and 302/149 of the Indian Penal Code and have been sentenced to 2 years rigorous imprisonment under Section 148 of the I.P.C. and imprisonment for life and fine of Rs.1,000/- under Section 302/149 of the I.P.C. with a stipulation for six months rigorous imprisonment in case of default.

(3.) Prosecution story in brief is that, on 006.2005, at about 7.00 P.M., the accused persons armed with deadly weapons, framed an unlawful assembly with the common object of murdering deceased Chandan Singh and waited for him near tamarind tree and when deceased Chandan Singh was returning to his house on his bicycle with his daughter Hirabai (P.W.-4), they attacked and assaulted him and caused fatal injuries, which resulted in his death.