MANVIR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Gopal Swaroop Chaturvedi, Senior Advocate assisted by Sri Alok Ranjan Mishra, learned counsel for the appellants, Sri Jitendra Kumar Jaiswal, learned AGA for the State and perused the record.

(2.) The present criminal appeal has been filed against the judgment and order dtd. 10/2/1983 passed by 4th Addl. Sessions Judge, Bulandshahr in S.T. No. 412 of 1982 (State Vs. Manvir Singh and others) and S.T. No. 1 of 1983 (State vs. Smt. Brijesh) arising out of Case Crime No. 21 of 1982, P.S. Jahangirpur Khurja, District- Bulandshahr, by which the appellant Nos. 1, 2 and 3 have been convicted for the offence under Sec. 302/34 IPC and awarded the sentence of life imprisonment and also under Sec. 307/34 IPC and awarded the sentence of 5 years' rigorous imprisonment and further appellant No. 4 has been convicted under Sec. 323 IPC and directed to pay a fine of Rs.500.00 and in default to undergo two months' rigorous imprisonment.

(3.) Shorn of unnecessary details, the prosecution case is unraveled in an oral report lodged by one Naresh, which was registered vide Case Crime No. 21 of 1982, under Ss. 302, 307 IPC, P.S. Jahangirpur Khurja, District-Bulandshahr registered vide G.D. No. 22. The chik FIR has been marked as Ex. Ka-1 prepared by Om Prakash Tyagi (P.W.-7) at the relevant date and time.