RAJENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant criminal appeal has been filed against the judgment and order dtd. 21/10/1985 passed by Vth-Additional Sessions Judge, Agra in S.T No. 107/1985 whereby the appellant has been convicted and sentenced to undergo rigorous imprisonment for 7 years under Sec. 307 IPC.

(2.) In short, the prosecution story is that on 2/10/1984 at about 7:00 p.m in Mohalla Katra Gadriyan, Agra, the accused namely Rajendra by throwing acid intended to kill Subhash, Ashok and Dinesh.

(3.) On the aforesaid complaint exhibited as Ex.Ka-1, the first information report was lodged on 2/10/1985 at 20:55 by the complainant Daleep(PW-1) against the accused/appellant- Rajendra under Sec. 307/325 IPC. The FIR in question has been marked and exhibited as Ex.Ka-5, at the trial.