PARMESHWARI DAYAL Vs. STATE OF U.P.

JUDGEMENT

(1.) The sole appellant Parmeshwari Dayal being aggrieved by the judgment and order dated 11-4-1979 in S.T. No. 102 of 1977, passed by the Sessions Judge, Hamirpur, has filed this appeal challenging his conviction under Sec. 302, I.P.C., and sentence of imprisonment for life thereunder.

(2.) The charge against the appellant was that on 24-2-1977 a little after breakfast time the appellant went to the house of Kishan Das. P.W. 1 armed with a gun instantaneously committed the murder of Shekh Chand, son of P.W. 1 Kishan Das by firing at him from point blank range.

(3.) Sri A.D. Giri assisted by Sri K. D. Tewari has been heard at length in support of this appeal which is being opposed by Sri V. G. Misra, the learned A. G. A. The entire record has been thoroughly scrutinised.