- (1.) Since all the four appeals arise out of the same judgment and order dated 31.07.2009 passed in Sessions Trial No. 395 of 2003 [State Vs. Juggi Lal and four others] & S.T. No. 461 of 2003 [State Vs. Juggi Lal], they have been heard together and are disposed of by a common order. In the aforesaid appeals the appellants Munshi, Mangloo, Ram Autar, Juggi Lal and Ragiya @ Mahesh have been convicted and sentenced as under: JUDGEMENT_303_LAWS(ALL)3_2016.html
(2.) In these appeals, facts of the prosecution case relevant for the purpose are as under: That on 02.07.2003 at 5.30 AM, Indra Mohan Singh, resident of village Bibipur gave a written report at P.S. Hasanganj, District Unnao, stating therein that the following night (his cousin) Pappu @ Raviraj Singh had gone with Maiku on his motorcycle to the grove to get loaded wooden boxes of mangoes, at about 2.00 AM he was informed by Sohan that Pappu @ Raviraj Singh had been shot by Mangloo, Jagdish, Ragiya @ Mahesh, Munshi and Ram Autar who had assaulted him by illicit firearm and sharp edged weapon and injured him. Pappu @ Raviraj Singh was lying injured near grove to Suresh on the road. Whereupon he reached the spot and found Pappu @ Raviraj Singh injured and blood stained, by Gypsy he brought him to the District Hospital, where he was declared dead.
(3.) At this chick FIR was scribed, Case Crime No. 351 of 2003 under Sections 147, 148, 149, 302 IPC was registered, requisite entry was made in the report of the general diary and the investigation was taken over by Station Officer R.D. Singh, who in the course of investigation from the personal search of accused Mahesh @ Ragiya also recovered a country made pistol of 315 bore, one empty cartridge, one live cartridge on 20.07.2003. Thereafter on 22.08.2003 at 12.50 PM, he recovered one country made pistol of 315 bore, one empty cartridge on the pointing out of accused Juggi Lal from the ruin of Shakir at village Bibipur. After investigation name of accused Jagdish was dropped and Juggi Lal was added as an accused and charge-sheet was submitted against other named accused persons and him.;