BHOLA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The appellants Bhola Singh, Mullu Singh, Raghuraj and Ganga Singh have come up to this Court feeling aggrieved by the judgment and order passed on 26.4.78 by Sri J. S. Misra, the then II Additional District and Sessions Judge, Fatehpur. The learned Judge convicted the appellants on a charge under section 302 read with sec. 34 I.P.C. and sentenced each one of them to imprisonment for life.

(2.) It may be mentioned here that during the pendency of this appeal Ganga Singh appellant died and his appeal has abated.

(3.) The deceased in this case was one Gaya Prasad. The occurrence took place on 19.7.74 at about 12. 30 P.M. at a distance of 8 miles from the scene of occurrence in village Sukhai Ka Purwa, the first information report was lodged at 5.00 p.m. by Jagat Pal Singh, brother of the deceased, at police station Hathgaon.