MAHESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jai Prakash Singh learned Advocate for the appellant, Sri L.D. Rajbhar and Ms. Alpana Singh, learned A.G.As. for the State-respondents.

(2.) This criminal appeal arises out of the judgment and order dated 9.10.1996 passed by the Sessions Judge, Etah in Session Trial No. 534 of 1995 (State vs. Mahesh) under Section 302 IPC arising out of Case Crime No. 108 of 1995, Police Station Soron, District Etah. The appellant has been convicted of the offence under Section 302 I.P.C. and has been sentenced for life imprisonment.

(3.) The prosecution case commences with a first information report lodged on 17.4.1995 at about 4:00 A.M. in the Police Station Soron, Kasganj, District Etah. It was a written report scribed by Naubat Ram son of Pitamber resident of village Gangagarh on the dictates of wife of the deceased namely Smt. Morwati. As per the statement in the first information report, the first informant Smt. Morwati is wife of the deceased Biri Singh Sahu resident of Village Gangagarh, Police Station Soron, District Etah who was a vegetable vendor working in Delhi.