RAM BAI Vs. STATE OF M. P.

JUDGEMENT

(1.) THIS judgment snail also govern disposal of Criminal Appeal No. 152/1985 (Halki bai alias Hakkobai v. State of M.P.) and Cr. Appeal No. 173/1985 (Nallu v. State of Madhya Pradesh).

(2.) ALL the three appellant, aggrieved of their conviction and sentence under section 302/34, Indian Penal Code, passed in Sessions Trial Nos. 70 of 1984 and 107/1984. by the Sessions Judge, Guna., on 30 -7 -1985, who sentenced them for imprisonment for life foe committing the murder of Vijayram, have preferred these appeals.

(3.) IT is not in dispute that Halkibai alias Hakkobai, who was a married woman, was kept as a concubine by deceased Vijayram. Kalla and Jwala are the sons of Halkibai from her first husband Kashiram. Both these sons were also staying with Halkibai in the house of Vijayram. Rambai is the mother of Halklbai. Nathuram (PW. 1) and Rajaram (PW 7) were not residing with Vijayram in the village, but they were residing separately in the same village.