RAMESH KACHHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This common Judgement will dispose of Criminal Appeal Number 4833/2018 and Criminal Appeal Number 3824/2018.

(2.) Draped in brevity, the case of the prosecution is that a 'Dehati Nalisi' was lodged by complainant Akash Patel (PW/3), the brother of deceased, at around 8:55 pm in the evening of 24.01.2017 stating that the appellants of these appeals came to his house armed with weapons and caused injuries on him as well as his brother deceased Arjun Patel, which resulted into the death of Arjun Patel. It is further stated that after causing aforesaid injuries, all the appellants fled away. Govind Kashyap (PW/1) Manju Kashyap (PW/2) had seen the incident. Thereafter, Arjun Patel was sent to hospital where during the treatment, he died.

(3.) On the basis of said 'Dehati Nalisi', an FIR was lodged by the police in the late evening of the date of incident i.e. 24.01.2017. In turn, the police recorded the statements of witnesses and other related persons and submitted a final report before the Court below under Section 173 of Cr.P.C. Thereafter, the Court below framed the charges against the appellants, which were denied by the appellants. In turn, evidence of parties was recorded and arguments were heard. By impugned judgment dated 09.05.2018, the appellants were convicted and directed to undergo the sentence mentioned hereinabove.