RAJDEO PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred against the impugned judgement and order dated 28.07.1986 passed by learned VIth Additional Sessions Judge, Azamgarh in Session Trial No. 194 of 1985, (State V Rajdeo Pandey and three others), under Sections 302, 307 of IPC, P.S. Mehnagar, District Azamgarh, whereby all the four accused-appellants, namely, Rajdeo Pandey, Lalji Singh, Om Prakash and Shesh Nath Pandey have been convicted under Sections 302 and 307 of IPC and sentenced to imprisonment for life and four years rigorous imprisonment respectively.

(2.) Accused-Appellants Lalji Singh and Om Prakash expired during pendency of this appeal and thus, the appeal on their behalf was already abated by this Court vide orders dated 28.03.2018 and 17.07.2019. Now, this appeal is confined only in respect of accused-appellants Rajdeo Pandey and Shesh Nath Pandey.

(3.) As per prosecution version, there was a dispute between complainant Ramjeet and accused-appellant Rajdeo Pandey over a pond of village, as accused-appellant Rajdeo Pandey has got mutated pond land in his name, while way of complainant was through that pond. In that regard, a case was lodged against the complainant, but he was acquitted in that case. Deceased Jhagroo was a witness in a case initiated under Section 110 Cr.P.C. against accused-appellant Rajdeo Pandey. Proceedings under Section 107 Cr.P.C. have also taken place against the parties. Due to these reasons, accused persons were nurturing animosity against the complainant and deceased. Three days prior to the incident, accused-appellants Rajdeo Pandey, Lalji, Om Prakash and Shesh Nath Pandey have threatened the complainant and his brother Jhagroo (deceased). The incident of this case took place on 10.07.1983. On that day, complainant's brother Jhagroo was ploughing his field, while complainant and his wife were collecting grass nearby. At around 9:00 AM, all the accused-appellants armed with clubs, came out from nearby bushes and hurling abuses they started assaulting complainant and his brother Jhagroo with clubs. Complainant and Jhagroo fell down, but accused-appellant Shesh Nath Pandey continued to assault complainant, while deceased-appellant Lalji Singh caught hold of his wife and accused-appellant Rajdeo Pandey and deceased-appellant Om Prakash assaulted Jhagroo and they even jumped at his chest. Hearing noise, Dhruv Narayan Singh, Shesh Bahadur Singh, Surendra and some other persons reached there and intervened. Thereafter, all the accused-appellants ran away from spot. Complainant and injured were taken to police station, but Jhagroo succumbed to injuries on the way.