KAMAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order dated 12th of October, 1979 whereby appellant Kamalsingh was convicted under Section 302 of the IPC and was sentenced to imprisonment for life, by II Additional Sessions Judge, Guna. Other appellants Ratiram, Kripansingh, Badamsingh, Ramsingh and Parmalsingh were convicted under Section 302 read with Section 149 of the IPC and were sentenced to imprisonment for life each.

(2.) Appellants Kamalsingh, Ratiram, Kripansingh, Badamsingh, Ramsingh and Parmalsingh were further convicted u/S. 148 of the IPC and were sentenced to two years' RI each. Appellant Ramsingh was further convicted u/S. 325 of the IPC and was sentenced to nine months' RI.

(3.) Appellants Kamalsingh, Ratiram, Kripansingh, Badamsingh, and Parmalsingh were convicted u/S. 325 read with Section 149 of the IPC and were sentenced to nine months' RI each.