- (1.) The appellants Bansh Lal his son Pramod alias Deepu have been convicted under Section 302 read with Section 34 IPC in Session Trial No. 347 of 2010 arising out of Case Crime No. 121 of 2010 under Sections 147, 148, 149 and 302 IPC, Police Station- Chaubeypur, District- Kanpur Nagar. They have been awarded the sentence of life imprisonment coupled with Rs.20,000/- fine each. In the event of non-payment of fine, an additional six months imprisonment has been directed to be undergone for default.
(2.) The FIR was lodged on a written report which is Exhibit ka-1 tendered by Sri Santosh Pal, the informant and PW-1 in this case.
(3.) It is narrated therein that some time before about 1-1/2 years back the appellant Bansh Lal alongwith his sons had assaulted his brother Rakesh who had received a gun shot injury and his mother had sustained injuries. In a cross case of the same incident, one Raju Pal had died in which Santosh Pal and his brothers had been sent to jail. After having being released on bail in the said incident, the informant and his brothers had given up their residence in the village on account of fear and they now reside at the house near their tubewell. They used to have meals that were brought by the brother-in-law of the informant Deepu.;