KARUN @ RAHMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been filed by the appellants, being aggrieved by the judgment dated 23.12.2005, passed by Third Additional Sessions Judge, Hoshandbad, District Hoshangabad in S.T. No. 375/2003, whereby appellant No.1 Karun @ Rahman has been found guilty for the offence punishable under Sections 302 and 324/34 of the Indian Penal Code and has been sentenced to life imprisonment and fine of Rs.500/- and rigorous imprisonment for one year and fine of Rs.500/- respectively and appellant No.2 Jallu @ Sheikh Jalil has been found guilty for the offence punishable under Sections 302/34 and 324 of the Indian Penal Code and has been sentenced to life imprisonment and fine of Rs.500/- and rigorous imprisonment for one year and fine of Rs.500/- respectively, in default of fine, they have to suffer rigorous imprisonment for two months for each offence.

(2.) Initially this present appeal was filed by both the appellants. However, in view of the withdrawal of the appeal by appellant No.1 Karun @ Rahman, this appeal is heard only for appellant No. 2 Jallu @ Sheikh Jalil.

(3.) The prosecution story, in brief is that on 09.05.2003 at about 8.30 P.M., the accused persons namely Karun @ Rehman and Jallu @ Sheikh Jalil attacked Rammohan (deceased) and Shanu (P.W.-2) with ballam and gupti respectively, who sustained grievous injuries due to it.