RAM RAJ SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is an appeal filed by the accused Ram Raj Singh, Zaki-ullah, Rahmat, Vijai Bahadur, Uma (since dead), Shyam Narain, Shyam Ji and Ram Dhani against the judgment and order dated 23-12-1982 convicting them u/S. 302, IPC and sentencing each of them to undergo life imprisonment passed by the Sessions Judge, Gorakhpur.

(2.) The appellants were charged u/S.302, IPC for having committed the murder of Brahma Singh in the night of 26/27-6-1976, at about 12.00 in the night, in villages Saraiya, P. S. Belipur, district Gorakhpur.

(3.) After hearing the learned counsel for the appellants and the learned Additional Government Advocate for the State and perusing the record of the case on 6-3-1991, the appeal was allowed. We now proceed to give the reasons therefor.