RAJENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THIS appeal, preferred under Section 374 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), is directed against the judgment and order dated 6th of January 2000, passed by Sessions Judge, Pithoragarh, in Sessions Trial No. 29 of 1992, whereby said court has convicted accused / appellants Rajendra Singh, Man Singh, Chandan Singh and Sunder Nath under Section 302 read with Section 34 of the Indian Penal Code, 1860 (for short I.P.C.), and sentenced each one of them to imprisonment for life.

(2.) HEARD learned counsel for the parties and perused the lower court record.

(3.) BEFORE further discussion, we think it just and proper to mention here the ante mortem injuries found on the body of deceased by P.W. 1 Dr. D.K. Chaudhary, who mentioned the same in the autopsy report (Ext. A 1). The ante mortem injuries are being reproduced from the said document, as under: