STATE OF UTTAR PRADESH Vs. LALLA SINGH

JUDGEMENT

(1.) This appeal is by the State of Uttar Pradesh by special leave against the judgment dated April 25, 1973 of the High Court of Judicature at Allahabad allowing the Criminal Appeal filed by the respondents against their conviction and sentence passed by the learned Sessions Judge Pilibhit and acquitting them of all the charges.

(2.) The four respondents were committed to the Court of Sessions to stand their trial on charges under S. 302, Indian Penal Code, relating to the murder of three persons, Phool Singh, Mukhtar Singh and Srimati Jhabbo on June 18, 1971. They were also charged for offenes under Section 201, Indian Penal Code, for removing the dead bodies of these persons and thereby causing the disappearance of evidence and screening themselves from these offences.

(3.) Ram Swarup Singh and Brij Raj Singh respondents 3 and 4 are brothers. They are the brothers-in-law of Lalla Singh, the first respondent. The second respondent, Bhagwan Singh, is their friend and they are all the residents of the same village. The deceased Phool Singh and Mukhtar Singh were brothers and the third deceased Smt. Jhabbo is the wife of Phool Singh. The accused and the deceased were living in the same village.