SANTU KORI Vs. STATE OF U.P.
LAWS(ALL)-2020-3-60
HIGH COURT OF ALLAHABAD
Decided on
March 06,2020
Santu Kori
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]SHAM SUNDER VS. PURAN [REFERRED TO]
RAVJI ALIAS RAM CHANDRA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED TO]
JAYABALAN VS. U T OF PONDICHERRY [REFERRED TO]
DHARNIDHAR VS. STATE OF U P [REFERRED TO]
BHAGALOO LODH VS. STATE OF U P [REFERRED TO]
LOKESH SHIVAKUMAR VS. STATE OF KARNATAKA [REFERRED TO]
SAMPATH KUMAR VS. INSPECTOR OF POLICE [REFERRED TO]
DAHARI VS. STATE OF U.P [REFERRED TO]
GANGABHAVANI VS. RAYAPATI VENKAT REDDY [REFERRED TO]
SUMER SINGH VS. SURAJBHAN SINGH [REFERRED TO]
SHAMIM VS. STATE (GNCT OF DELHI) [REFERRED TO]
SACHIN KUMAR SINGHRAHA VS. STATE OF MADHYA PRADESH [REFERRED TO]
JUDGEMENT
RAJENDRA KUMAR,J. -
(1.)Accused-appellants Santu Kori, Murli and Lahuri (Now dead) and accused-appellant Jhinguri filed this criminal appeal challenging the judgement and order dated 29.8.1998 passed by Special Additional Sessions Judge, Faizabad in Session Trial No. 338 of 1991, State v. Santu Kori and others, under Section 307 I.P.C. (Crime No. 307 of 1991), Police Station Kotwali Beekapur, District Faizabad whereby Trial Court convicted all the accused-appellants under Section 307/34 I.P.C. and sentenced them to undergo 7 years rigorous imprisonment with fine of Rs. 1000/- each and in default of payment of fine, they shall further undergo for 6 months simple imprisonment.
(2.)Brief facts of the prosecution case which need to be noted for disposal of the present appeal which are as under :-
On 3.8.1991 at about 9:00 PM, accused persons Santu Kori and Murli with Lathi, accused Jhinguri with Ballam and accused Lahuri with Farsa attacked Ram Tahal in sugar cane field causing serious injuries with intention to kill him.
(3.)On the basis of written tehrir Ex.Ka-1 of PW-1 Sant Ram, Chick F.I.R. Ex.Ka-5 was registered under Section 307 I.P.C. against the accused persons, entry of case was made in general diary Ex.Ka-6.
(2.)Brief facts of the prosecution case which need to be noted for disposal of the present appeal which are as under :-
On 3.8.1991 at about 9:00 PM, accused persons Santu Kori and Murli with Lathi, accused Jhinguri with Ballam and accused Lahuri with Farsa attacked Ram Tahal in sugar cane field causing serious injuries with intention to kill him.
(3.)On the basis of written tehrir Ex.Ka-1 of PW-1 Sant Ram, Chick F.I.R. Ex.Ka-5 was registered under Section 307 I.P.C. against the accused persons, entry of case was made in general diary Ex.Ka-6.
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