RAGHUNATH Vs. STATE OF U.P.

JUDGEMENT

(1.) The appellants Raghunath Singh @ Jagdish Singh and Shanker Singh, who stand convicted for offence punishable under Sec. 302/34

(2.) Brief facts as per prosecution version are that on 16.11.1982 at 00.00.05 hours (105 a.m.) in the night, P.W.1 Prakash Singh, who is the first informant, made an oral complaint at Police Station Khudaganj, District Shahjahanpur regarding murder of his younger brother Dhan Pal Singh. He named two persons of the village, namely, Raghu Nath Singh @ Jagdish Singh and Shanker Singh as assailants for commission of the said offence.

(3.) In complaint, it was stated that Raghunath Singh, Mahendra Singh Thakur and Shanker Singh, who were intimate friends and resident of his village, gambled on