DAUJI Vs. STATE OF U P

JUDGEMENT

(1.) -Appellant-accused Dauji was tried (In S.T. No. 246 of 2001), for a charge under Section 308, I.P.C. and the Addl. Sessions Judge/Special Judge, Aligarh by judgment and order dated 29.9.2005 found him guilty and sentenced him to undergo rigorous imprisonment for 4 years.

(2.) THAT brings the appellant here.

(3.) THE police on basis of written report registered a case under Section 308, I.P.C. against the accused, the investigation of which was assigned to P.W. 5 S. I. Brij Mohan Gautam.