(1.) This criminal appeal has been preferred assailing the judgement and order dtd. 25/10/1993 passed by Special/Additional Sessions Judge, Shahjahanpur in Sessions Trial No. 373 of 1986 convicting and sentencing the appellant under Sec. 307 IPC to undergo imprisonment for life and under Sec. 25 Arms Act to undergo sentence of three years rigorous imprisonment, directing all the sentences to run concurrently.
(2.) By the order dtd. 10/11/1993, the appellant was released on bail.
(3.) The prosecution story, in brief, is that the complainant and the accused persons were residents of Village Kharkari, Police Station Katra, District Shahjahanpur. Accused Gendan Lal was the cousin (mausera bhai) of co-accused Karan Lal and he was the resident of Village Madhra, Police Station Bisalpur, District Pilibhit. Both sides had previous enmity due to which, one person from both sides had been murdered. Injured Ram Bharose was the uncle of complainant Raja Ram. One FIR was lodged for the murder of Balak Ram against accused sides and another FIR was lodged for the murder of Munna Lal (brother of accused Karan Lal) against the complainant side. Both the cases were pending before the Court of District and Sessions Judge-I. Ram Bharose, the injured and his brothers Brijpal and Mahendrapal and one Ram Saran were accused in the said case of murder of Munna Lal.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN