BADRUDDIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The instant appeal filed, on behalf of the four accused appellants under section 374 Cr.P.C., 1973 is directed against the judgment and orders dated 23rd August, 2014 passed by Badrud Duja Naqvi, Additional Sessions Judge, Court no. 1, District-Azamgarh in Sessions Trial No. 165 of 2005 arising out of Case Crime no. 635 of 2004 (State v. Badruddin) under sections 302, 404, 411 IPC, Police Station-Rani Ki Sarai, District Azamgarh whereby, the appellant has been convicted and sentenced under section 302 IPC to undergo imprisonment for life and to pay fine of Rs. 5000/-, under section 404 IPC to undergo rigorous imprisonment of two years and to pay fine of Rs. 2000/- and further under section 411 IPC to undergo rigorous imprisonment for two years and to pay fine of Rs. 2000/-.

(2.) Facts giving rise to the present appeal may be noticed as under:-

(3.) That on 19th December, 2004 at 3:30 p.m. Patiraj Paswan, Chowkidar of village Rampur Tadva gave a written report at police station Rani ki Sarai stating therein that on that day at 3 p.m. in western Siwan of village Nevrahi alarm was raised that dead body of a male, murdered by cutting his throat was lying in bushes, which on verification he found correct.