IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1213 OF 2002

Dhannu @ Dhanna & Ors.                       ...Appellant(s)

Versus

State of Madhya Pradesh                   ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

The appellants along with accused Alam @ Dabbu were  

convicted by the Trial Court under Section 302 read with  

Section 34 of the Indian Penal Code, 1860 and sentenced to  

undergo imprisonment for life.  On appeal being preferred,  

the  High  Court  confirmed  their  conviction.   After  the  

passing of the impugned order, accused Alam @ Dabbu died; as  

such, the present appeal by special leave has been filed by  

the remaining three accused persons.

Having heard learned counsel appearing on behalf of  

the parties and perused the records, we are of the view that  

the Trial Court was well as the High Could have convicted  

the appellants upon threadbare discussion of evidence and we  

do  not  find  any  infirmity  therein;  as  such,  it  is  not  

possible to interfere with the impugned orders.

The  appeal,  accordingly,  fails  and  the  same  is  

dismissed.

....2/-

- 2 -

Bail bonds of the appellants, who are on bail, are  

cancelled and they are directed to be taken into custody  

forthwith to serve out the remaining period of sentence.

......................J.              [B.N. AGRAWAL]

......................J.              [HARJIT SINGH BEDI]

New Delhi, August 12, 2009.