DALBIR Vs. STATE OF U P

JUDGEMENT

(1.) DALBIR, s/o Nahar Singh, r/o village Dubagar, Police Station Akrabad, district Aligarh has been convicted and sentenced under section 307 IPO to undergo RI for 7 years and to pay a fine of Rs. 600/-.

(2.) THE village of the appellant is about one mile from village Bhopal Garhi which is also within the limits of police station Akrabad. Munshi Lal (PW 1) is a native of Bhopal Garhi. A field of Dalbir appellant and his father is quite close to the house of Munshi Lal.

(3.) ON the date of occurrence at 10:55 A. M. Munshi Lal lodged a written report at the police station which is 5 miles away. Then at 11 A.M. Dr. R.K. Katiyar of Primary Health Centre Akrabad (PW 5) examined Munshi Lal and found following injuries on his person : (Injuries quoted-Editor).