STATE Vs. MAIBAM BIDHU SINGH AND ORS.

JUDGEMENT

(1.) THIS is an appeal by the State Under Section 417, Criminal P. C, against the judgment of the learned Sessions Judge in Sessions Trial No. 8 of 1958 dated 6 -12 -1958 by which he acquitted the three respondents of the charges Under Section 302, 1. P. C, against the first respondent and Under Section 302 read with Section 109, IPC against respondents 2 and 3.

(2.) THE ease of the prosecution in the lower Court was as follows:

(3.) IN the Sessions Court a charge Under Section 302, IPC was framed against the first respondent Bidhu Singh, while a charge Under Section 302 read with Section 109, IPC was framed against respondents 2 and 3. The 3rd respondent was the son of the first respondent, while the second respondent was the nephew of the first respondent,