LAL SINGH Vs. STATE

JUDGEMENT

(1.) This is an appeal by Lal Singh, who has been convicted by the learned Addl. Sessions Judge of Mainpuri Under Section 302 and Section 201 read with Section 511 of the I.P.C. The Appellant has been awarded, a sentence of death Under Section 302, while Under Section 201/ 511 I.P.C. he has been sentenced to three years' rigorous imprisonment. Along with the appeal there is also a reference by the learned Judge for the confirmation of the sentence of death passed on Appellant Lal Singh.

(2.) The facts of this case fall within a narrow ambit and may be succinctly stated as follows:

(3.) On receipt of this report, which was lodged in the presence of Akhtar Ali Khan, the Station Officer, the Station Officer went to the scene of (sic). He found the corpse on the smashan in the custody of Mathura Singh, father of Shanti Devi. An inquest report was prepared in regard to the corpse and other things. The Investigating Officer took into his custody the wood, portions of which were burnt, and that construction (tattar) on which the dead body was transported to the cremation ground. The dead body of Shanti Devi was sent for post-mortem examination also in a properly locked coffin. Dr. R.C. Pandey, the then Civil Surgeon of Mainpuri, performed a post-mortem on Shanti's body on the 17th of January, 1955 at 4 p.m.