NETRA PAL AND OTHERS Vs. STATE

JUDGEMENT

(1.) Challenged in this appeal is the judgement and order dated 27.11.1982 passed by IIIrd Additional District and Sessions Judge, Budaun in Sessions Trial No. 222 of 1982 (State Vs. Netrapal and others) , convicting and sentencing the Appellants under Sec. 302/34 Indian Penal Code for life imprisonment and under Sec. 307/34 Indian Penal Code for four years rigorous imprisonment. Both the sentences were directed to run concurrently. THE FACTS

(2.) An incident is said to have taken place on 23.12.1981 at about 8:00 hours. In this incident one Balloo Singh (deceased) died and Smt. Ramshri had sustained injuries.

(3.) The injured Smt. Ramshri (Informant) lodged the FIR on the same day at about 10:00 hours at the police station Ujhani, District Budaun under Sections 302 and 307 Indian Penal Code vide Case Crime No.618 of 1981.at about 10:30 hours.