MADHO RAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal by special leave is directed against a judgment of the Allahabad High Court confirming the conviction of the appellants for offences under Sees. 302 and 325 read with Sec. 149 of the Indian Penal Code as also for some less serious offences.

(2.) The detailed facts of the case have been given in the judgment of the Sessions Judge and that of the High Court and it is not necessary for us to repeat the same.

(3.) The appeal being by special leave we can interfere only if we find that there is some gross violation of any principle of law or serious miscarriage of justice. Having gone through the judgment of the High Court which is a well -reasoned one and has considered all the aspects of the prosecution issue, we find ourselves in complete agreement therewith.