BABU ALIAS BULBUL PEERAKHAN OF INDORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IN Choti Guwal Toli in INdore, near the Public Motor Stand, there is a hotel known as New Bashir Alam Hotel. One Taslim, victim of this incident was an employee in the said concern. Babu alias Bulbul was also an employee there at the relevant time. As the hotel is in a busy locality, it is open from the very early morning.

(2.) ON 17-7-67, these two employees of the hotel had a quarrel amongst themselves, though not of a very serious type but was sufficient enough for the employer to ask Babu to remain out and keep Taslim in, possibly either for a shelter or to pacify the two heated young men. A few minutes later, say 15 or 20 minutes Taslim went out only to receive a murderous attack with a knife by Babu not far away from the hotel.

(3.) THE prosecution on the above facts challaned Babu alias Bulbul, a young man of 30. After trial he has been found guilty under section 302, I. P. C. and sentenced to death subject to confirmation by this Court. Babu also filed an appeal against his conviction and sentence. This judgment will dispose of both, the Death Reference as well as the appeal.