RAM LAL Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred against order of conviction and sentence dated 10-4-1981, passed by Learned IIIrd Additional Sessions Judge, Varanasi, in S. T. No. 55 of 1980, State v. Ram Lal and 2 others, by which appellants Ram Lal, Shyam Ji and Shyam Lal are convicted under Section 302 read with Section 34 IPC and are sentenced to undergo rigorous imprisonment for life.

(2.) ACCUSED Ram Lal and Shyam Ji are real brothers and Shyam Lal is their cousin. They are residents of village Khajoorgaon, Police Station Moghal Sarai, District Varanasi, (now Chandauli ). The occurrence is said to have taken place on 27-12-1979 at 2. 30 p. m. in village Khajoorgaon, Police Station Moghal Sarai, District Varanasi, FIR of which was lodged by Sanjay son of the deceased Satya Narain Singh on 27-12- 1979 at 4. 00 p. m. The Police Station Moghal Sarai is at a distance of about 5 Km. from the place of the occurrence. Lateron, Satya Narain Singh died. After investigation, the accused/appellants were charge- sheeted and tried, resulting in impugned conviction.

(3.) THE death of Satya Narain Singh did take place due to Coma and head injuries.