M.R.SHAH,J. - (1.) Leave granted.
(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 19.04.2018 passed by the High Court of Madhya Pradesh at Gwalior in Criminal Appeal No.574 of 2006 by which the High Court has confirmed the conviction of the appellants herein ­ original accused Nos.2 to 5 for the offences punishable under Section 302 r/w Section 149 of the IPC, the original accused nos.2 to 5 have preferred the present appeal.
(3.) All the accused including the appellants came to be tried by the Learned Trial Court for the offences under Section 302 r/w Section 149 of the IPC for having killed one Bal Kishan s/o the informant Mullo Bai on 01.12.2005 around 4- 5 a.m. in the morning at Village Hinotiya Gird.;