MOHD. YUNUS @ RAJA Vs. STATE

JUDGEMENT

(1.) AS recorded vide endorsement Ex.PW -16/A, it was dispatched from S.P. Mukherjee Marg Bus Stand, Opp. Kauria Pul at 7:05 AM on 4.3.2005. The endorsement Ex.PW -16/A is beneath the statement Ex.PW -12/A made by HC Anil PW -12 and as recorded by SI Naresh PW -16. The statement Ex.PW12/A reads as under:

(2.) THE endorsement Ex.PW -16/A reads as under:

(3.) BELIEVING Mohd.Alam PW -1, the boy who informed HC Anil Kumar about the crime as recorded in the statement Ex.PW -12/A, as also believing Ramesh and finding corroboration to the testimony of the two boys through the testimony of HC Anil PW -12 and Const.Ved Prakash PW -21 as also SI Naresh PW -16, vide impugned judgment and order dated 7.4.2007, the appellant has been convicted for the offence punishable under Section 377 IPC qua Ramesh PW -2 as also the offence punishable under Section 377 IPC and Section 302 IPC qua the deceased Shambhu Nath Mehto.