MAHESH S O RAM NARAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellants Ram Narayan and his son Mahesh have been convicted under S. 302, I.P.C. and sentenced to death. They are the residents of village Hinota. They are alleged to have committed five murders on 21-6-1984 at about 6.30 p.m. The deceased are Puran Baraua, his wife, Narbad Bai, his mother, Mula Bai, his daughter Kumari Nanhi Bai and his neighbour Gulab. The learned counsel for the appellants tried to take us through the evidence to persuade us to re-appreciate it. The evidence has been considered minutely by the Courts below. Then he put forward a feeble right of private defence which has no substance. Then he made a fervent appeal before us regarding the sentence imposed.

(2.) It is useful to advert to one fact which has come out the evidence in the case. The root cause of the gruesome murder appears to be the marriage of a lady belonging to a higher caste with a Harijan boy. The High Court deals with it in paragraph 19 as follows:

(3.) The High Court felt compelled to express its concern about the, evil of untouchability in para 18, at page 46, as follows: