- (1.) This criminal appeal is directed against the judgment and order of the District and Sessions Judge, Kanpur Dehat dated 04.05.1995 passed in Sessions Trial No. 352 of 1994.
(2.) Under the judgment and order in appeal the accused appellants Shri Ram and Ramesh have been convicted of an offence under Section 302 IPC read with Section 34 IPC and have been sentenced to life imprisonment.
(3.) The prosecutions case is as follows:- On 21st June, 1994 one Shankar Lal, after sending of the marriage party of one Ram Kripal, was returning to his house at around 6.00 p.m. The informant Daya Ram, who was the grandson of Shankar Lal, was sitting in his Chhappar in front of his house and one Ram Narain was providing food to his daughter in front of his house. As soon as Shankar Lal reached in front of his house, he was surrounded by Shri Ram and Ramesh along with another relative. Shri Ram and Ramesh had Farsa in their hand, while the relative had Lathi in his hand. The accused stated that today they will handover the possession of the land to Shankar Lal and immediately thereafter assaulted Shankar Lal with Farsas and Lathi. As a result whereof Shankar Lal fell on the road with shrieks. Hearing the shrieks of Shankar Lal, the informant Daya Ram, Ram Narain, Rajkumar, Bharat Singh and others rushed to save him. The accused ran away towards north. Shankar Lal expired on the spot.;