BHARAT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Six accused persons were put on trial after being charged under various sections of I.P.C. So far as the present appellant is concerned, he was charged for commission of offences under Sections 148 and 302 I.P.C. Four accused persons, except the present appellant Bharat Singh and the deceased appellant Man Singh whose appeal abated on account of his death, were found guilty of committing the offence under Section 302 read with Section 34 I.P.C. The appellant was directed to suffer rigorous imprisonment for life, while the four others simultaneously tried by the learned IIIrd Additional Sessions Judge, Allahabad, in S.T. No. 80 of 1980, were acquitted by the impugned judgment dated the 20th of December, 1982.

(2.) We heard the present appeal which survives only on behalf of the appellant Bharat Singh, as the other appellant, Man Singh has died.

(3.) The informant Raghuraj Singh was the brother of the deceased Brij Raj Singh who was the Head Clerk in the Directorate of Education, Allahabad and was residing in a government accommodation situated somewhere in Naini at Allahabad. This we get from the written report Ext. Ka-1 and also from the evidence of P.W.3 Mahendra Pratap Singh, son of the deceased Brij Raj Singh.