GAINDA LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri A. Kumar, learned counsel for the appellant and learned A.G.A. for the State.

(2.) THE accused Gainda Lal has been convicted vide judgment and order dated 7.4.1981 passed by Xth Additional Sessions Judge, Etah in Session Trial No. 534 of 1978-State Vs. Gainda Lal, under Section 328 I.P.C. and sentenced to undergo 4 years R.I.

(3.) THE first information report lodged at the concerned police station is Ex. Ka-1. Injury reports of Dan Sahai, Nanku, Kishan Lal, Km. Maya, Budhsen, Khacheru Kumar are Ex. Ka-6, Ka-7, Ka-8, Ka-9, Ka-10 and Ka-11 respectively.