MOHD RAZZAK Vs. STATE

JUDGEMENT

(1.) APPELLANT Mohd. Razzak, his son Shamshad and co- accused Babloo have challenged the judgment and order dated 7. 9. 2001 convicting them for the offence of having murdered Chiranji Lal. The three have been sentenced to undergo imprisonment for life.

(2.) NOTING the evidence against the appellants and in particular the testimony of Roshan Lal PW-7 the brother of Chiranji Lal, in para 50 of the impugned decision the learned Trial Judge has concluded as under:-

(3.) IT may be noted at the outset that the learned Trial Judge has held that from the evidence, a reasonable inference could be drawn that the three accused shared a common intention to teach Chiranji Lal a lesson and were ready to inflict even such lathi blows on his person as could result in his death.