RAM BILAS ALIAS RAM PRAGAT KASHI Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-1988-11-48
HIGH COURT OF ALLAHABAD
Decided on November 22,1988

RAM BILAS, RAM PRAGAT, KASHI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

V.P.Mathur, J. - (1.) -This appeal challenges the judgment and order passed on 31.3.1978 by Mr. G.K. Trivedi, the then 1st Additional Sessions Judge of Basti in Sessions Trial No. 20 of 1977, whereby the learned Judge has convicted the appellant Ram Bilas under section 302, I.P.C. and sentenced him to imprisonment for life and appellants Ram Pragat and Kashi each under section 328, I.P.C. and sentenced them each to one years rigorous imprisonment.
(2.) The occurrence concerns the murder of one Han Nath aged about 50 years resident of villageKathaicha, Police Station, Mahuli, District Basti. The occurrence took place on 7.3.1976 at about 8 in the morning and the First Information Report was lodged two miles away at Police Station, Mahuli the same day at 9.30 a.m. by Smt. Munesra (P.W. 1) wife of Han Nath.
(3.) The short pedigree will be relevant:;


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