(1.) These four appeals have been filed against the common judgment dated 14.01.2008, passed by 1st Additional Session Judge, Hoshangabad in Session Trial No. 48/2007. The appellants were tried for commission of offences punishable under Sections 302, 149, 147 and 341 of the I.P.C.
(2.) Prosecution story in brief is that there was quarrel between accused, Surendra (absconded coaccused) and deceased, Maheshchandra Choudhary. Sukhdeo @ Baba pacified the quarrel. Thereafter these accused persons- present appellants alongwith other accused persons went on the spot. The present appellants were armed with lathis and other accused persons were armed with farsa, sword and axe. They had beaten the deceased. He was died on the spot. The Station Officer received information on phone that somebody was killed. He reached on the spot and registered Dehati Nalishi Ex. P-7. Thereafter investigation was conducted and police filed the charge-sheet. Seven persons were made accused. These four persons were tried separately, one accused was tried in other trial and two accused persons are absconding.
(3.) Appellants abjured their guilt during trial and pleaded that they have been falsely implicated in the case. The trial Court held the appellants guilty for commission of offences punishable under Sections 302, 149, 147 and 341 of the I.P.C. and awarded the sentence as mentioned in the impugned judgment.
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