ZILA JEET Vs. STATE OF U P
LAWS(ALL)-2010-3-136
HIGH COURT OF ALLAHABAD
Decided on March 23,2010

ZILA JEET Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) The main question involved in this appeal is, "Who is the aggressor: was it the prosecution side, who went over to the house of the accused or was the deceased taken there? THE FACTS
(2.) An incident happened at about 9:00am on 18.11.1979. In this incident one Yadunath (the Deceased) was kilted and Namwar Dube was injured from the prosecution side. There were injuries on the accused side too.
(3.) The relevant pedigree of the prosecution side is as follows: JUDGEMENT_87_ADJ4_2010Image1.jpg;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.