BALDEV SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THIS criminal appeal arises out against the judgment, and order dated 29 -09 -1995 passed by Sessions Judge, Uttarkashi in Sessions Trial No. 18 of 1992 State vs. Baldev Singh under Section 302 I.P.C. thereby convicting the appellant under Section 302 I.P.C. and sentencing him to undergo for life imprisonment.

(2.) BRIEF facts of the prosecution story are that on 29 -07 -1992 deceased Jayendra Singh along with certain other persons of the village Uparikot, Police Station Kotwali, District Uttarkashi were sitting at the house of Kedar Singh and were talking about the dealership of fair price shop.

(3.) ONE Chandra Mohan who was the grandson of Baldev Singh had submitted an application for dealership and there was some conversation between Jayendra Singh and Baldev Singh for making signature over that application. Jayendra Singh objected to it and whereupon a quarrel took place between Jayendra Singh and Baldev Singh.