- (1.) APPELLANTS in these four appeals have been convicted by order dated 21.09.2007 passed by Additional Sessions Judge/Fast Track Court No. 12, Pratapgarh in Sessions Trial No. 68 of 1996 and have been sentenced to the maximum term of life sentence with fine.
(2.) WE have gone through the judgment of the court below as well as the lower court record, statement of the witnesses, FIR lodged by PW -1 Raja Ram Yadav, who happens to be uncle of deceased, and the post mortem report of deceased Rajendra Prasad. The incident is said to have taken place on 20th December 1995 at 05.30 pm. The role assigned to the appellants and co -accused Amar Nath and Mahendra Pratap is of firing upon the deceased and the injured with fire arms and other weapons of assault, held by them. Besides the deceased, four persons received injuries in the incident.
(3.) FIR of the incident was lodged on 21st December 1995 at 07.30 am. The distance of the police station from the place of the incident is 5 kilometers.;