Shiv Charan, J. - (1.) The instant appeal has been directed against the judgment and order dated 16.11.2005 passed by Addl. Sessions Judge Court No. 4 Firozabad in S.T. No. 218 of 2004 State v. Lala alias Narendra Singh , Under Section 302 IPC. P.S. Tundala District Firozabad. By the impugned judgment and order learned Sessions Judge convicted the appellant Lala alias Narendra Singh for the offence punishable Under Section 302 I.P.C. and sentenced him to imprisonment for life.
(2.) The brief narration of the fact are as follows: The complainant Brij Bhushan Singh lodged F.I.R. on 26.1.2004 at about 12.30 p.m. with the allegations that his uncle (Tau) Uttam Singh disposed of the agricultural land as well as the residential house of his share. His son Lala alias Narendra Singh has been residing in the temple. He told to his father to deliver son e share to him from his house. On it, the father or the complainant old to him that they had already disposed of the house of their share. Now there is no share in this house. Father of accused Lala also instituted a civil suit regarding the house. On it, accused had enmity from his father. The father of the complainant used to visit at the temple for recital of Ramayan and the complainant went in the field. When his father came out from the temple after recital of Ramayan then Lala armed with a sharp edged weapon attacked on the neck of his father and as a result of injury his father succumbed to the injuries an the spot. Accused also rushed towards the complainant and attacked on him. Hari Om challenged the accused and then he escaped from the spot.
(3.) After investigation of the case charge sheet was submitted in the Court and matter was tried by the Sessions Judge. After recording the entire evidence of the prosecution learned Sessions judge convicted the appellant for the offence punishable Under Section 302 IPC. and sentenced him for imprisonment for life.;