RAM BHAROSA Vs. STATE OF U.P.

JUDGEMENT

(1.) The challenge in this appeal is the judgement and order dated 31st March, 1982 passed by VI Additional Sessions Judge, Deoria in ST No.371 of 1981 (State Vs. Ram Bharosa and others) , convicting and sentencing the Appellant under Sec. 364 read with Sec. 34 Penal Code for 7 years rigorous imprisonment and under Sec. 302 read with Sec. 34 Penal Code for life imprisonment. FACTS

(2.) The allegations of the prosecution in brief are as follows:

(3.) The Deceased was about 65 years of age and died more than 2 days before. The body was highly decomposed. Regor mortis was passed away both upper and lower limbs, abdomen was distend. Skin peeled of all over the body. Foul smell was present. The following ante-mortem injuries were found on her person: