STATE OF U. P. Vs. JAGDAMBA PRASAD

JUDGEMENT

(1.) Heard Ms. Meera Tripathi, learned A.G.A. for the State and Mr. Anil Kumar Maurya, learned counsel for respondents no. 2 and 4 in Government Appeal No. 1000325 of 2007. Mr. G.M. Kamil, learned counsel for the appellant and Ms. Meera Tripathi, learned A.G.A. for the State have been heard in Criminal Appeal No. 1462 of 2007. Mr. Sanjay Kumar Yadav, learned counsel for the revisionist and Ms. Meera Tripathi, learned A.G.A. for the State have been heard in Criminal Revision No. 398 of 2007.

(2.) Respondent no. 3-Sant Ram has died in Government Appeal No.1000325 of 2007 and the appeal has abated as regards him so has Revision No.398 of 2007 in so far as it relates to him.

(3.) At the very outset, it needs to be mentioned that out of the four accused, three, namely, Santram, Ramdev and Ramdas have been acquitted of the charge of murdering the deceased- Rajendra Kumar Verma and trying to destroy evidence punishable under Sec. 302, 34 I.P.C. and Sec. 201 I.P.C. whereas the fourth accused, namely, Jagdamba Prasad has been convicted and sentenced to life imprisonment.