RAJENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal is filed by the accused against the final judgment and order dated 3.11.2003 passed by the High Court of Allahabad in Government Criminal Appeal No. 377 of 1999 whereby the High Court reversed the judgment of the Sessions Judge and convicted the appellant for the commission of offence of murder of Satyapal Singh under Section 302 of Indian Penal Code (hereinafter referred to as "the IPC") read with Sections 25/27 of the Arms Act.

(2.) Few facts need mention for disposal of the appeal infra.

(3.) The appellant was prosecuted for commission of the offence of murder of one Satyapal Singh Chauhan by firing a bullet from his revolver on 01.12.1994. Due to gunshot injury caused to Satyapal Singh from the short distance, he died while he was being taken to the hospital after the incident.