RAJENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Kamla Srivastava, learned counsel appearing on behalf of the accused-appellant and learned A.G.A. for the State.

(2.) The present appeal has been filed by the appellant Rajendra being aggrieved against the judgment and order dated 26.11.1982 passed by Sri S.R. Sagar, the IVth Additional Sessions Judge, Mirzapur in Session Trial No. 121 of 1981 convicting and sentencing the appellant Rajendra Prasad under Section 302 IPC and to undergo imprisonment for life.

(3.) The case of the prosecution as set up in the FIR in short is that on 26.11.1979 the complainant had let out his mare for grazing with its forefeet tied in the fields of the accused-appellants. At about 10:00 AM the accused persons armed with tangi arrived at the door step of the complainant raising a complaint that his mare has caused loss to the appellants by grazing the pea crop and the complainant should take necessary steps in this regard.