SHREE PAL Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed by accused-appellants, namely, Shripal, Vijaypal, Kiranpal and Rishipal against the judgement and order dated 30.04.1987 passed by III Additional Sessions Judge, Meerut in Sessions Trial No.420 of 1982, Police Station Sardhana, District Meerut, whereby trial Court convicted the accused appellants under Sections 302/34, 201 and 307/34 IPC and sentenced them for life imprisonment and fine of Rs.200/- each with default clause.

(2.) According to prosecution story in brief, one Rajpal was shot dead on 25.08.1982 at about 11:00 AM in Village Kapsar, Police Station Sardhana, District Meerut by accused-appellants Shripal, Vijaypal, Kiranpal and Rishipal and accused persons took away his dead body towards Rajwaha. Informant was also injured by shrapnel. Incident was reported to police station concerned telephonically by informant PW-1 Jagdish.

(3.) On the basis of information received telephonically, a chik FIR Ex.Ka-14 was registered by Head Constable Moharrir Rajpal Singh at Crime No. 256 of 1982, under Sections 302, 201 and 307 IPC. Entry was made by same Constable in G.D. of police station concerned.