JAGRAM Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against a judgement and order dated 24.7.1990 passed by the Special Judge (Dacoity Affected Areas) Hamirpur in Special Case No. 117 of 1986 whereby the accused-appellants were convicted and sentenced to life imprisonment under Section 302/34 IPC, ten years RI under Section 394 IPC and two years' RI under Section 411 IPC. However, all the sentences were directed to run concurrently.

(2.) As appellant Kallu died during the pendency of this appeal, the appeal filed on his behalf abated vide order of this Court dated 19.5.2017.

(3.) The brief facts of the case are that on 28.7.1986 at 11.00 AM, a written information was given by one Ram Prakash Nigam at the police station Maudaha to the effect that before his village Bhaista, in the Pawar rivulet (Nala), cadaver of an unidentified lay, which is stinking and is being eaten by dogs and vultures. At the same place remains of cadaver, which seems to be of a female also lay, which has already been eaten by dogs and vultures and its bones are scattered at places.