MAHENDRA PRATAP SINGH Vs. STATE

JUDGEMENT

(1.) Mahendra Pratap Singh and Ravindra Kumar Singh Appellants have filed this appeal against the judgment and order dated 28 -10 -77 of the then Sessions Judge, Jaunpur, convicting Ravindra Kumar Singh under Sec. 302 IPC and Mahendra Pratap Singh under Sec. 302/34 IPC and sentencing both of them to Life Imprisonment.

(2.) In the year 1976 Mahendra Pratap Singh was a student of class XII of Public Inter College, Karakat, District Jaunpur, Ravindra Kumar Singh Appellant who was not a regular student of that college was appearing in that year in the High School Examination from that College as a private candidate. Deceased Gambhir Yadav was also a student of Class XI and his father Raja Ram PW 1 was a teacher in that College.

(3.) The case of the prosecution is that on 10 -12 -1976 there was some exchange of words between Gambhir Yadav and Appellant Mahendra Pratap Singh in connection with their seats in the class. Later in the day this exchange of words were followed by another quarrel between them at the college gate also.