MULLOO Vs. STATE OF U P

JUDGEMENT

(1.) -This criminal appeal is directed against the judgment and order of conviction dated 3.5.1980, passed by Sri M. M. Saran, the then Sessions Judge, Lalitpur, convicting the accused-appellants under Sections 302/114 and 302, I.P.C. respectively and sentencing them to undergo imprisonment for life.

(2.) THE prosecution story briefly stated is as follows :

(3.) THE deceased was aged about 45 years. He had died about one and half days back. His body was average built. Rigor Mortis passed off. Post-mortem staining and decomposition had started. Greenish discolouration was there. Abdomen was distended. Eyes were closed. THEre was sub-conjunctural haemorrhage on right side. Coloured fluid was coming out from ear, nostrils and mouth.