- (1.)This criminal appeal has been filed against the judgment and order dated 38.1982 passed by IVth Additional Sessions Judge, Lucknow in Case S. T. No.170/81 under Sections 302/324/34 IPC (State Vs. Ram Khelawan and others), convicting the appellant for the murder and awarding the sentence of life imprisonment to the appellant under Section 302/34 IPC and two years' R.I. under Section 324 IPC.
(2.)The prosecution case in brief is that Ram Deen deceased and his brother Ketar were residing near the Banthra market. Their sister Sarjoo was also residing in a nearby hut and also the huts of Budhoo, Ram Dutt, Ram Khelawan and other members of Mangta community to which Ketar and Ram Deen belonged were also residing near and around the houses (huts) of Ketar and Ram Deen.
(3.)Husband of Sarjoo had died. Her elder daughter Samrata was married to Budhoo accused. Her younger daughter was Ram Beti. Ram Deen and Ketar had arranged and settled her marriage in a village Kharika and on the day of incident her marriage party was to come.