STATE OF MADHYA PRADESH Vs. RAMESH

JUDGEMENT

(1.) THE STATE aggrieved by judgment and order of acquittal dated 29.6.87 of First Additional Judge to Sessions Judge, Morena, passed in S.T. No. 62/85 thereby acquitting respondent accused persons in a triple murder case under Sections 147,302/149 and for causing injuries to three others under Sections 325 and 324 read with Section 149 IPC and also further acquitting respondents accused Ramesh, Indra Lal alias Indra (now deceased) and Nanak Ram of offence under Section 25 and 27 of the Arms Act has come up in this appeal before this Court.

(2.) A prayar has been made on behalf of State for setting aside the order of acquittal and seeking the conviction of the aforesaid respondents -accused persons Ramesh, Indra Lal alias Indra and Nanak Ram, and others.

(3.) SUNDRA , Siya Ram, Mahendra, Brindawan and Lakhan ran towards their houses, while they were running, Indra Lal fired the bullet of his rifle towards Lakhan, which pierced his thigh and he fell dead. At the same time, Ramesh also fired on Brindawan with his 12 bore gun, who also received injury in his leg. Deceased Jumuni Dhobin of village Bhatiyara had come for washing clothes and she was also hit a gun shot injury fired by respondent accused Ramesh when she was trying to save Sundra. Ramesh also fired a gun shot aiming at Sundra, but he had a narrow escape.