RAM NARESH ALIAS TOOTA Vs. STATE

JUDGEMENT

(1.) BOTH these appeals are being disposed of by this common judgment as these arise out of the same order dated 21-10-1976 recorded by Sri S. K. Verma, learned II Additional Sessions Judge, Shahjahanpur in Sessions Trial No. 298 of 1975. All the appellants, in both the appeals, were convicted under Section 302 read with Section 34 of Indian Penal Code ; each appellant was sentenced to imprisonment for life.

(2.) ALL the appellants are resident of down Jalalabad, Police Station Jalalabad, district Shahjahanpur.

(3.) RAM Naresh had an evil eye on deceased and made abortive attempts to satisfy his homosexual lust; Sheo Krishna complained to his father about this lusty behaviour of RAM Naresh ; Roop RAM did not lodge any report to avoid ignominy but advised his son to keep away from RAM Naresh. However, RAM Naresh was on the look out for an opportunity.