A.K.Roopanwal, J. - (1.) This Criminal Appeal has been fried against the judgment and order of conviction and sentence dated 11.5.2006 passed by the Additional Sessions Judge/Special Judge (E.C. Act), Jaunpur, in ST. No. 272 of 2003, State v. Satish, whereby the appellant was found guilty for the offence punishable under Section 302,I.P.C. and was convicted and sentenced to life imprisonment with a fine of Rs. 10,000/- and in default in payment of fine further simple imprisonment for six months.
(2.) It appears from the case of the prosecution that the uncle of the first informant Prakash Singh was the Pradhan of village Mania, Police Station Sarai Khwaja, District Jaunpur, and had good relations with the police. On 14.7.2002 the police raided the house of the appellant but none was arrested. On the same day cousin brother of the appellant named Sanjay Kumar Singh was arrested by the police in a case of Ganja. The appellant suspected that the father of the informant named Indrasen Singh had managed the raid at his house and the arrest of Sanjay Kumar Singh. He started having enmity and had also threatened the father of the first informant but no heed was paid by him.
(3.) On 27.11.2003 the deceased Indrasen Singh was coming back to his village on a bicycle from Sahkari Inter College, Mehrawan. The informant and his uncle joined him at Itori Bazar. They all started for the village Mania. Indrasen Singh was ahead of the informant. At about 4.30 P.M. when all reached in front of village Oodli the appellant Satish Kumar Singh and another accused Dabbu Singh (now dead) abused Indrasen Singh and said that he would be taught a lesson as he had managed the raid at their house. Both started firing upon him. The deceased fell down from the bicycle and tried to run away towards village Oodly but the accused persons shot him dead. After committing the incident the accused ran away.;