BHAGWAN DAS Vs. STATE OF UP

JUDGEMENT

(1.) This is an appeal against judgment and order dated 2nd February, 1982 passed by the 7th Addl. Sessions Judge, Mainpuri in S.T. No. 262 of 1977 whereby the appellants Bhagwan Das and Janjali were convicted under Section 395 IPC and sentenced to undergo R.I. for five years.

(2.) During appeal, appellant No. 1 Bhagwan Das had died as per the report dated 7th August, 2009 of C.J.M. Mainpuri. Thus the appeal in respect of appellant Bhagwan Das abates and we are concerned only with appellant No. 2 Janjali.

(3.) The incident took place in the night of 11/12.7.1974 at 11 P.M. The FIR was lodged on 12.7.1974 at 6.40 A.M. by Bhojraj Singh (P.W.-1).