DARSHAN KUMAR Vs. STATE

JUDGEMENT

(1.) The appellant is aggrieved by the judgment of learned Additional Sessions Judge dated 17.01./2011 convicting him and two others for the offences punishable under Sections-302/323/34 IPC.

(2.) At the outset, it is pointed out that the appeal of the co-accused was decided on 15.09.2011 in Crl. Appeal No.535/2011 (Rameshwar Prasad & Anr. v. State). For the sake of convenience, it would be useful to extract the factual narrative in Rameshwar Prasad s case; the same is as follows: -

(3.) The relevant discussion as to the evidence and the reasoning of the Court is found in the following portions of the judgment: -