SOBARAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal is preferred against the judgment dated 16.3.2012 passed by the High Court of Madhya Pradesh Bench at Gwalior in Criminal Appeal No. 353 of 2004.

(2.) THE Appellants herein are accused Nos. 1 to 3 in the case in Sessions Trial No. 8/97, on the file of Additional Sessions Judge, Gohad, District -Bhind (M.P.) and they were tried for the offence punishable Under Section 302 read with Section 34 Indian Penal Code and the Trial Court convicted them for the said offence and sentenced each one of them to undergo imprisonment for life and to pay a fine of Rs. 500/ -, in default to undergo Rigorous Imprisonment for one month.

(3.) BRIEFLY , the case of the prosecution is as follows: