LALLU RAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) It is necessary to record this short order so that it may be known as to what an incredible amount of ingenuity is exercised by the people to secure false acquittals.

(2.) A person by the name of Kunwar Bahadur was murdered in the village of Bamori Kalan, District Jalaun, on July 18, 1971. The appellants were convicted for that murder and were sentenced to suffer imprisonment for life.

(3.) On June 2, 1983, a dead body, was found in Vidisha, Madhya Pradesh. A letter purported to have been written by one Kunwar Bahadur was recovered from the person of the deceased. On the next day, June 3, 1983, a Hindi daily called 'Nav Bharat' carried a news item to the effect that the dead body of one Kunwar Bahadur Singh was found in Vidisha in suspicious circumstances and that the letter which was recovered from the person of the deceased showed that he was repentant. This news item is alleged to have come to the notice of the relatives of the appellants, who contacted the Vidisha police. The contention of the appellants is that Kunwar Bahadur, for whose murder they were convicted in 1971 was alive for 12 years thereafter and that his dead body was found on June 2, 1983. By this appeal, they pray for an order of acquittal, or rather, for an order setting aside their 12 year old conviction on the ground that they, were convicted for a murder that never was.