KARUNA SHANKER Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been filed by the convicts/appellants namely Karuna Shankar alias Pappu and Rajkishore alias Kallu (herein after referred to as Karuna Shankar and Rajkishore) against the judgment and order dtd. 15/4/1983 passed in Sessions Trial No. 562 of 1982 by IVth Additional Sessions Judge, Unnao wherein convicts/appellants were convicted and sentenced under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (in short I.P.C.) for life imprisonment.

(2.) The facts necessary for disposal of this appeal are as under:-

(3.) After registration of the F.I.R., investigation started. The panchayatnama of the body of the deceased was conducted on the same day in the night. The body was sent for post mortem examination. The post mortem examination was conducted on the cadaver of the deceased. Site plan of the place of incident was prepared by the Investigating Officer. The accused persons surrendered before the concerned Court.