RAM MURTI Vs. STATE OF U.P.

JUDGEMENT

(1.) RAM Murti, the appellant, was convicted, vide Judgment dated 15th of September, 1989 in Sessions Trial No.44 of 1985 for commission of offence under Section 302 read with Section 34 of the Indian Penal Code and sentenced to undergo life imprisonment.

(2.) FACTS of the case are that Ram Murti along with one Pyare Lal was prosecuted in context of Case Crime No.77 of 1984 Police Station Atrauli, District Hardoi. Pyare Lal absconded and, therefore, his case was segregated by the Trial Court, vide order dated 17.7.1989.

(3.) FACTS necessary for consideration are that a crime was reported by Babu Ram (P.W.1) son of Laxman Narayan on 2nd of July, 1984 at about 8.40 A.M. in Police Station Atrauli, District Hardoi in regard to death on account of homicidal injuries of Anup Kumar son of Ganga Prasad, resident of Tilak Khera, Police Station Sandila, District Hardoi. Crime was registered as Case Crime No. No.77 of 1984 under Section 302 of the Indian Penal Code in Police Station Atrauli.