KESHAVRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) At the out set, learned counsel for the appellant/accused submits that the Criminal Appeal No. 409/2006 filed by the co-accused Dashrath Singh has already been dismissed as withdrawn vide order dt. 23.12.2015 as rendered infructuous. Therefore, Cr.A. No. 396/2006 filed by the appellant Keshav Ram and Cr.A. No. 321/2007 filed by the State against the acquittal of the accused are being considered in this judgment.

(2.) Cr.A. No. 396/2006 has been filed by the appellant/accused Keshavram being aggrieved by the judgment dt. 28.04.2006 passed in Sessions Case No. 43/2002 by the court of Additional Sessions Judge, Seondha, District Datia, whereby appellant Keshavram has been convicted under Section 302/34 of IPC with life imprisonment and fine of Rs. 500/-, in case of default of payment of fine, further R.I. of two months.

(3.) State has filed Cr.A. No. 321/2007 being aggrieved by the judgment of acquittal passed in favour of Koksingh, Dayalsingh, Ashok Kumar, Anuj @ Rameshchandra and Shishupal Singh, who have been acquitted of charges under Sections 148, 302, 302/149, 307, 307/149 of IPC. State has also challenged acquittal of Dashrath Singh and Keshavram under Sections 148, 307 of IPC and in alternative under Section 307/149 of IPC.