MAHESH Vs. STATE OF U P

JUDGEMENT

(1.) This appeal arises out of the impugned judgement and order dated 05.06.1986 passed by Additional Sessions Judge/Special Judge, Meerut in Sessions Trial No. 345 of 1984 (State vs. Mohammed Saeed and Another.), convicting the accused-appellant, Mahesh under Section 302/34 of IPC and sentencing him to undergo imprisonment for life and further convicting the accused-appellant under Section 394 of IPC and sentencing him to undergo three years' rigorous imprisonment.

(2.) In the present case, name of the deceased is Murari Lal. The said Murari Lal was having his dry-cleaning shop and in the first floor of the said shop, Murari Lal had put certain machines for dry-cleaning and ironing of clothes.

(3.) Absconded accused-Mohammad Ali was initially working in the shop of Murari Lal and just few days prior to the incident, he introduced appellant-Mahesh with Murari Lal and appellant-Mahesh started working with him.