MUNNA Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by Munna against his conviction under Section 302/149, I.P.C. for committing murders of Samokhan Singh, Smt. Katori Devi and Laiq Singh under Section 307/149, I.P.C. for causing fire-arm injuries to Pheru Singh and Phirangi Lal (informant), and under Section 396, I.P.C. For committing dacoity at the houses of Samokhan Singh and Chakrapan during the course of which murders of Suraj Mukhi and Pappu (wife and son of Laiq Singh) were committed and sentences of imprisonment for life, five years' R.I. and again imprisonment for life respectively under the aforesaid three counts were awarded by the Ist Addl. Sessions Judge, Manipuri on 30-3-1981 in Sessions Trial No. 273 of 1979.

(2.) Sri. Apul Misra, learned Counsel for the appellant has argued the matter with ability as Amicus Curiae and has placed the entire evidence and has taken the court through the record. Sri Jagdish Tewari, learned A.G.A. has been heard on behalf of the State.

(3.) The prosecution case is that the deceased Smt. Katori Devi was married to one Amit Singh and after the death of Amit Singh she started living with Amit Singh's younger brother Ramasi then giving birth to Anar Singh who is mentioned in the F.I.R. as an accused in the instant case along with other named accused Zorawar Singh. However, the relationship between Smt. Katori Devi and Ramasi went bad and she deserted him and later on was taken as wife by Samokhan Singh, deceased, giving birth to Laiq Singh. In turn Laiq Singh was married to Suraj Mukhi out of which wed-lock Pappu, deceased was born.