SUDHIR KUMAR SHUKLA Vs. STATE

JUDGEMENT

(1.) This is an appeal against the judgement and order dated 28-3-1978 passed by Sri Brahma Kishore, the then III Additional Sessions Judge, Kanpur by which he has convicted Sudhir Kumar Shukla under S.302, I.P.C. and has sentenced him to imprisonment for life.

(2.) About seven or eight years prior to this incident Shitla Prasad Misra deceased had lodged a first information report at Police Station Kotwali, Kanpur, against one Ashok Kumar alias Babban in connection with the murder of Uma Shanker alias Bare Babban which led to the prosecution of said Ashok Kumar and his three companions. On account of the same Ashok Kumar and his companions were aggrieved with Shitla Prasad Misra deceased. The appellant was said to be a member of the party of the said Ashok Kumar.

(3.) Shitla Prasad Misra deceased and the appellant etc. were also involved in a case under Ss.107/117, Cr. P.C. On account of the same the relations between the parties were strained.