RAMNARAYAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPELLANTS Ram Narayan (A1) and Shyam Narayan (A2) [both sons of Lal Mohar] as well as Raj Narayan (A3) and Hameshan (A4) were convicted by the learned Trial Judge for the offences of section 304 and 307 IPC both read with Section 34 IPC. They have appropriately been sentenced on 7.2.2003 after culmination of S.T. No.19 of 1998, pertaining to P.S. Kichha, Distt. U.S. Nagar.

(2.) THE first information report (Ex.Ka -1) was lodged by Hridynand (PW1), a near relative of injured and the deceased. Although, PW1 basically is the resident of Tiliyapur which is around 10 -12 kilometers away from the place of incident i.e. Anandpur, but on the relevant day, he had come on the occasion of Holi (a festival of colours) in his in -laws house.

(3.) EX .Ka -3 is the injury report of Ravindra Kumar who was examined on 24.3.1997 at 8:45 P.M. The following injures were found on his body: -