LALARAM LODH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) The accused-applicant Lalaram Lodh is involved and detained in Case Crime No. 07 of 2009, Sessions Trial No. 450 of 2009, under Sections 302, 307 I.P.C. from Police Station Thakurganj, District Lucknow.

(3.) The submission of learned counsel for the applicant is that the complainant Mahesh Prasad Lodh, son of Bhagwan Deen, resident of village Hayat Nagar, Police Station Thakurganj, District Lucknow lodged a written report at Police Station Thakurganj, on 10.01.2009 at 20.10 hours with the allegation that his younger brother Ram Gulam aged about 21 years had affairs with Sita, daughter of accused Lalaram Lodh (present applicant) of the same village. Both of them on 10.01.2009 went to the semi constructed room situated in plot of Neeraj Bansal to meet with each other. While they were present in the room, accused applicant reached there and saw both of them in objectionable position. He, therefore, got annoyed and lost his balance. He started to give them brick blows, consequently, they got seriously injured. On the written report of the complainant police of police station Thakurganj, registered a case under sections 307, 302 I.P.C. against the accused for investigation.