NET RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Appellant Net Ram has assailed the judgment and order dated 9.3.1983 passed by the Sessions Judge, Budaun in S.T. No.422 of 1982 (State Vs. Net Ram) arising out of Crime No.44 of 1982 whereby he was held guilty of offence under Section 302 I.P.C. and sentenced to undergo an imprisonment for life.

(2.) Prosecution case in brief is that one Basanti the real brother of complainant Moti Ram was the resident of village Panotha, Police Station Kunwargaon, district Budaun. He was living with his son Kalicharan (deceased), daughter Smt. Chandrawati (P.W.3) and son-in-law, appellant Net Ram.

(3.) It appears that Basanti after the death of his wife invited his daughter, P.W. 3 Chandrawati and her husband accused Net Ram to live with him at his house village Panotha. Thus, accused Net Ram and Chandrawati started living with Basanti at his house. Deceased Kali Charan, the only son of Basanti, was also living with them.