RAM DAYAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) VIDE order dated 09.02.2010 passed by this Court, appeal filed on behalf of Ram Dayal has already abated, as Ram Dayal died on 05.09.1999. The appeal is proceeded only on behalf of appellant No. 2 Dotha Devi.

(2.) ACCUSED Ram Dayal and Dotha Devi stood trial for committing murder of Nand Lal, son of Shyam Singh and nephew of Ram Dayal.

(3.) AFTER completion the investigation challan was presented and both the accused were charged under Section 302 read with Section 34 of Indian Penal Code to which they pleaded not guilty and claimed trial.