KASHIRAM Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order dated 28.03.1988 in S.T. No. 19 of 1987 passed by Sessions Judge, Lalitpur convicting the appellant- Kashiram under Sec. 302 of Penal Code and convicting him for life imprisonment.

(2.) During investigation, recovery memo of rifle, cartridges (Ex.Ka.3) blood stained and plain earth were prepared in presence of Rameshwar Prasad (P.W.1) and sent the articles for ballistic examination. The ballistic report Ex.Ka.37 is on record which is proved by P.W.21- Ram Asrey Pandey.

(3.) Charges were framed against the accused-appellant under Sec. 302 of I.P.C. which was read over and explained to the accused appellant who pleaded not guilty and claimed for trial.