RAJJU Vs. STATE OF M P

JUDGEMENT

(1.) CRIMINAL Appeal No. 2150/2008 has been filed by Rajju s/o Chetram, Chhittu alias Chetram s/o Pakkad Singaraha and Sundarlal alias Badariya s/o Mungal Singaraha, while criminal Appeal No. 2158/2008 has been filed by Ravi Kumar s/o Kallu Sigaraha and Dinesh Kumar alias Jugdu s/o Kallu being aggrieved by the judgment dated 6. 9. 2008 passed by learned Sessions Judge, Satna in Sessions Trial No. 35/2007 convicting the appellants under Section 148, 452 and 302/149 i. P. C. sentencing them to undergo R. I for three years and pay fine of Rs. 500/- under Section 148 I. P. C. , to undergo R. I. for three years and pay fine of Rs. 500/- for offence punishable under Section 452 I. P. C and to undergo R. I for life and pay fine of Rs. 500/- for offence punishable under Section 149/302 I. P. C. , in default of payment of fine of Rs. 500/- to undergo further R. I for six months and in default of payment of fine of Rs. 1000/- to further undergo R. I for one year, all the jail sentences to run concurrently.

(2.) THE prosecution case in brief is that P. W. 4 Smt. Keshkali had witnessed the incident and on an information when the police reached the spot she reported the matter to police, the said report was registered as Dehati Nalish (Ex. P/5 ). The police found that Buddha alias Collector had died on the spot. After receiving the report the body was sent for the postmortem, certain panchanamas were prepared and certain articles were also seized from the spot. Statements of the witnesses were recorded and, thereafter the charge sheet was filed in the competent court.

(3.) AS the accused persons abjured the guilt, they were subjected to trial and were convicted and sentenced as referred to above.