STATE OF U P Vs. JAGDISH OJHA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 20.8.1979 passed by the IVt Additional Sessions Judge, Basti in S.T. No. 20 of 1979 State v. Jagdish Ojha and others, under Sections 147,323 and 302/149 I.P.C P.S., Paikaulia district Basti.

(2.) One Sheo Lal of village Khairee Ojha had tour sons Ram Karan, Kotwal, Sumesar and Mahesh. Accused Jagdish Ojha is the son of Kotwal while accused Paramdeo alias Parmatma is the son of accused Jagdish. Accused Bhawani Pher and Bhurila alias Suraj are the sons of Mahesh. Accused Chandras KumarTs father was a teacher and colleague of accused Jagdish Ojha.

(3.) Trishool Nath P.W. 1 is the grand son of Sheoraj. Sheoraj had two sons, namely, Laxmi Nath and Sukhdeo. The deceased Swami Nath and Trishool Nath P.W. 1 are the sons of Sukhdeo. Lalta is the son of Laxmi Nath and Trijugi is the son of Lalta.