LAWS(ALL)-2007-7-153

STATE OF U P Vs. NAND KISHORE

Decided On July 20, 2007
STATE OF U P Appellant
V/S
NAND KISHORE Respondents

JUDGEMENT

(1.) CHALLENGE in this government appeal is to the judgment and order dated 21.12.1981, passed by Sri K.K. Verma, the then 2nd Additional Sessions Judge Farrukhabad, in S.T. No. 287 of 1980, whereby the respon ­dents -accused Radhey Shyam, Sudama and Komil have been acquitted of the offence punishable under section 302 read with section 34 IPC in case Crime No. 101/80 of P.S. Kayamganj, District Farrukhabad.

(2.) RESPONDENT -accused Komil has died during pendency of the appeal. Hence, the appeal against him has been abated vide order dated 20.7.2005.

(3.) ON the basis of written report (Ext. Ka -1), the then Head Moharrir Chottey Lal Verma prepared chik FIR (Ext. Ka -3) and registered a case under section 302 IPC at Crime No. 101/80 on 27.2.1980 at 9.10 p.m. against Radhey Shyam, Sudama and Komil, entry of which was made in G.D. No. 38 vide Ext. Ka 4.