PARMA Vs. STATE OF M P

JUDGEMENT

(1.) THIS is an appeal by Parma aged about 25 years who has been convicted and sentenced to rigorous imprisonment for 10 years under section 307, Indian Penal Code by the Second Additional Sessions Judge, behind.

(2.) APPELLANT Parma is a resident of mourn Bhat Pura which is at a distance of about 2 to 3 miles from mouza Litiyapura, Fodalia, father of the appellant and Hubba, cousin of the appellant ownt d some agricultural land in mouza Litiyapura. They sold the land to deceased Sobran and his cousin Mahadeo (P. W. 5). Fodalia wanted this land to be sold back to him, but Sobran and Mahadeo declined. This led to a quarrel and also litigation between the parties. Doji is the elder brother of the appellant Parma

(3.) IT is clear from the evidence on record that on the date of occurrence the dacoits visited village Litiyapura, armed with guns and shot dead four persons, namely-Sardar Singh, Sobran, Raghunath and Ramswarup while Jagdish sustained a grievous injury. The fact that Jagdish sustained a gun-shot wound is also borne out by the evidence of Dr. Jain (P, W 12).