RAGHVENDRA KUMAR,J. - (1.) Heard learned counsel for the appellants and learned A.G.A. for the State of U.P.
(2.) Under assail in the appeal is the judgment and order dated 14.3.1990, passed by IVth Additional Session Judge, Azamgarh, in S.T. No. 81/87, whereby the accused appellants, Bhuwal Kahar and Mewa Kahar have been convicted for the offence under section 302/34 and 201 I.P.C. P.S. Rani Ki Sarai, District Azamgarh and have been sentenced for imprisonment for life and rigorous imprisonment for seven years respectively.
(3.) Briefly stated the prosecution case is as follows: According to the prosecution, on 30.6.1986 at about 6.00 p.m. in the evening one Nagendra alias Nagina son of Ram Boojh Yadav, young boy was kidnapped and was murdered and the body was recovered from the canal. The accused-appellant, Bhuwal Kahar, according to the F.I.R., has made confessional statement before Village Pradhan that he along with the co-accused Mewa Lal murdered the boy Nagendra alias Nagina by cutting neck from Kudal in Harijan Awas Kothari at about 6.00 p.m. in the evening. The F.I.R of the case was lodged with the police on 3.10.1986 at 21.30 hrs.;