SMTI. PREM SANTHI & ORS. Vs. THE STATE

JUDGEMENT

(1.) A most horrifying and macabre incident occurred in the late afternoon of 11th August, 1995.

(2.) Nagesh Ram the appellant in Criminal Appeal No. 020 of 2015 Shri Nagesh Ram ­vs- The State, took out a 12 bore double barrel breech loading gun, popularly known as a shotgun.

(3.) Now, from this shotgun Nagesh Ram fired at point blank range at the victim Inder Nath. It is not at all clear when this shooting took place, but he was taken to G.B.Pant Hospital and admitted there at 5.55 p.m. on that day, according to the medical report of injury prepared by the G.B. Pant Hospital, which is Exhibit No.17.