DEVENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is an appeal against a judgement and order dt. 7-6-1978 passed by Sri Rati Ram, the then V Addl. Sessions Judge, Etah by which he had convicted Devendra Singh appellant under S.302, I.P.C. and has sentenced him to undergo imprisonment for life.

(2.) Munshi Lal deceased and Devendra Singh appellant were residents of the same place, i.e. village Mahua Khera, P.S. Sakit, District Etah. In the said village one Pandit Chandra Shekhar aged about 75 years was also living. He had married for the third time a young girl named Urmila. She was aged about 27 years at the time of the incident.

(3.) According to the case of the prosecution on 28-4-76 in the afternoon the appellant had misbehaved with aforesaid Smt. Urmila. On the same Munshi Lal deceased and his brother P.W. 2 Kashi Ram informant asked the appellant to desist from doing the same. The appellant felt it ill and went to his house to bring out a gun.