STATE OF UTTAR PRADESH Vs. RAM KISHUN

JUDGEMENT

(1.) This appeal by special leave at the instance of the State of Uttar Pradesh is against the judgment of acquittal of the High Court of Allahabad.

(2.) Balram, Ram Khelawan and Khuddi are three sons of one Ram Charan. The injured Vishwanath (P. W. 1), Shankar, Kankar and deceased Channu are sons of Balram. Accused Sheo Murat, Ram Kishun, Shobha and Motilal are sons of Ram Khelawan. Accused Shyam Lal is the son of accused Ram Kishnu, Shiv Nath (PW 2) and Jagan Nath are sons of Khuddi. Thus all of them have branched off form Ram Charan and all the members have got share in their ancestral house at village Bhiwanipur. In this ancestral house Viswanath, Kankar, Chhannu, Jagan Nath and accused Ram Kishnu along with his mother and married younger sister Bhagwantia resided. All other along with the rest of the four accused lived in a nearby separate house.

(3.) On March 18, 1969, certain quarrel ensued between Bhagwantia and Kankar's wife of Patia. Vishwanath tried to pacify both the quarelling women. Since Bhagwantia did not heed Vishwanath's words, the latter gave her one or two slaps. Ram Kishnu and his brothers were not n the village on that day but learning about this incident on the following about this incident on the following day accused Sheo Murat, Ram Kishun, Shobba, Moti Lal and Shyam Lal went to Vishwanath's place at about 7.00 or 8.00 P.M. What followed may be described in the words of the injured Vishwanath;