G.S.N.Tripathi, J. - (1.) The then Sessions Judge, Jaunpur, vide his judgment and order dated 29.11.1979, held the accused Kashi Naresh Nanhku Singh guilty on a charge under Section 304 Part II of the I.P.C. and sentenced him to undergo 3 years R.I. He was acquitted to other charges. Co-accused Triveni Singh and Mata Charan were acquitted of all the charges leveled against them.
(2.) The aforesaid judgment was passed by the learned Sessions Judge in S.T. No. 94 of 1979, State v. Mata Charan and two others.
(3.) The prosecution story started on the basis of an F.I.R. Exhibit Ka 1 lodged by Nandu. Singh Narendra Bahadur Singh, P.W. 5. The incident is said to have taken place on 15.6.1976 at about 7p.m. The report was lodged on 16.6.197 at 0.30 a.m. The distance of the police station is 5 miles. The accused named are Mata Charan. Triveni Singh and Kashi Naresh Nanihu Singh. The former two, namely, Mata Charan and Triveni Singh have been acquitted as mentioned earlier. The third accused Kashi Naresh Nanhku Singh is the appellant before this court.;