SATPAL SRI CHANDRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.P. Singh Raghav, learned senior counsel for the applicant and learned A.G.A. and have gone through the record.

(2.) Applicant Satpal is in jail in crime No. 221/2005, under Section 307, 302, 323 IPC, P.S. Chhata, district Mathura.

(3.) According to prosecution Gulab Singh, resident of village Birjoo Garni, P.S. Naujhi, district Mathura lodged FIR on 26.11.2005 at 7.15 p.m. against applicant and five others under abovementioned section containing the fact that litigation is going on between accused and the informant and Balveer Singh brother of Gulab Singh, informant is in jail. On 26.11.2005 Netrapal Singh brother of Gulab Singh, Sardar Singh and Raghuveer Singh, maternal uncle of Gulab Singh were coming back from Mathura to Faridabad after making pairvi in bail matter for Balveer Singh. One motorcycle was being driven by informant himself and Netrapal was sitting on the rear seat, another motorcycle was being driven by Sardar Singh and Raghuveer Singh was sitting on its rear seat. Jeep No. HRB 7717 in which applicant and five others were sitting came there and fired on Netrapal Singh and thereafter dashed against the motorcycle on which Raghuveer was sitting. Netrapal died on the spot. Raghuveer was carried to Mangala hospital. Later on he also died.