RAM CHARITTAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These two connected appeals have been filed against the impugned judgment of the Allahabad High Court dated 14.12.2005 in Government Appeal No. 2083 of 1981.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The incident in question took place on the night of 28/29th March, 1980 in village Gaayghat, Police Station Kalwari, District Basti. There were four accused in the case. The appellants-Ram Charittar and Kishori Lal, who are the brothers of one Ram Chet, are two of the accused. The other co-accused were Ram Kumar son of Kishori Lal and Chandrawati wife of the appellant Ram Charittar. It is alleged that the accused killed Sushila widow of Ram Chet as well as her two young daughters Bindu and Nandini by throwing acid on them.