STATE OF U P Vs. GAJEY SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 16.02.2001 passed by the Division Bench of the High Court of Judicature at Allahabad in Criminal Appeal No.2786 of 1980.

(2.) Brief facts which are necessary to dispose of this appeal are recapitulated as under :

(3.) Lakhi Ram deceased and his brother Jai Singh, PW1 were sitting at the residence of Sahid Akhtar PW3 at 8 a.m. on 27.1.1979. Accused Gajey Singh and his father Mehar Singh came there at that time and immediately thereafter, some quarrel took place between Lakhi Ram deceased and Mehar Singh, father of the accused persons. On the intervention of Sahid Akhtar and Virendra, the matter was settled at that time and thereafter all of them proceeded to their respective houses.