BASHEER AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rishad Murtaza, learned Counsel for the appellant nos. 1, 2 and 4, Sri Rahul Kumar Singh, learned Counsel for the appellant no.3, Sri Pawan Kumar Mishra, learned A.G.A. for the State and Sri Amar Nath Dubey, learned Counsel for the complainant.

(2.) The instant criminal appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (here-in-after referred to as "Cr.P.C.") emanates from the judgment and order dtd. 9/10/2001 passed by learned Additional Session Judge (Fast Track Court), Pratapgarh, in Sessions Trial No. 506 of 1994; State Versus Bashir Ahmad and others, arising out of Case Crime No.220 of 1994, under Sec. 302/34 of the Indian Penal Code, 1860 (here-in-after referred to as "I.P.C."), Police Station Jethwara, District Pratapgarh.

(3.) The prosecution case, in short, is that on 13/7/1994, complainant, Ram Pratap Singh, submitted a written report (Ext. Ka. 1), stating therein that he is the Gram Pradhan of Gram Sabha Walipur Parsan. On 13/7/1994, he and Shri Sita Ram, son of Lallu Ram Jaiswal, Gram Pradhan of Sidhour, was distributing kerosene oil at Shamsherganj Bazaar (Market). At around 07:30 a.m., Bashir son of Minhaj, Wakeel Ahmad son of Minhaj, Hamid son of Chhote Khan and Bhullar son of Umar Khan, residents of village Sidhour (Nauturwa), Police Station Jethwara, District Pratapgarh, came to the fair price shop and fired with gun and country-made pistol upon Sita Ram Pradhan, as a consequence of which, Sita Ram Pradhan died on the spot. Ganga Prasad Singh, son of Choharja Singh and Shamsher Singh, son of Mataprasad Singh, residents of village Walipur Parsan, Police Station Jethwara, District Pratapgarh, who came to bring Kerosene Oil, saw the accused persons firing. On hearing the firing, several villagers ran, upon which the accused persons fled away towards their home.