KRISHNA KUMAR ALIAS PAPPU Vs. STATE OF UP
LAWS(ALL)-2010-2-21
HIGH COURT OF ALLAHABAD
Decided on
February 03,2010
KRISHNA KUMAR ALIAS PAPPU
Appellant
VERSUS
STATE OF UTTAR PRADESH
Respondents
Referred Judgements :-
STATE OF UPVS. INDAL RAM [REFERRED TO]RABINDRA KUMAR DEY VS. STATE OF ORISSA [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
GULAB CHAND VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUKUND ALIAS KUNDUMISHRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
RONNY ALIAS RONALD JAMES ALWARIS VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA RAM [REFERRED TO]
STATE GOVERNMENT OF NCT OF DELHI VS. SUNIL [REFERRED TO]
SANJAY KAKA VS. STATE NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
ZAFAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
GOLAKONDA VENKATESWARA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. SWAMA SINGH [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]
GEEJAGANDA SOMAIAH VS. STATE OF KARNATAKA [REFERRED TO]
HARENDRA NATH CHAKRABORTY VS. STATE OF WEST BENGAL [REFERRED TO]
SHAIKH MAQSOOD VS. STATE OF MAHARASHTRA [REFERRED TO]
RANVIR YADAV VS. STATE OF BIHAR [REFERRED TO]
K M IBRAHIM ALIAS BAVA VS. STATE OF KARNATAKA [REFERRED TO]
JUDGEMENT
YATINDRA SINGH, J. -
(1.)In this criminal appeal?apart from the question regarding guilt of Krishna Kumar alias Pappu (the Appellant) in looting, kidnapping, and killing three innocent people? the question involved is, 'Should the recovery memo be signed by the accused?'
(2.)At the relevant time, Sri Mahesh Verma (the Informant) was living in village Kalinagar, district Pilibhit along with his father Shri Krishna Verma, his wife Smt. Chaina Devi and his four children. Out of these four children, at least two were daughters namely Km. Arati and Km. Pooja. The Informant's families were jewellers and did Sarrafa business.
(3.)The Appellant is resident of the same village. It has come in the evidence that: The Appellant used to work in the Jewellery Shop of the Informant; and He was well known to the family. This has not been challenged.
(2.)At the relevant time, Sri Mahesh Verma (the Informant) was living in village Kalinagar, district Pilibhit along with his father Shri Krishna Verma, his wife Smt. Chaina Devi and his four children. Out of these four children, at least two were daughters namely Km. Arati and Km. Pooja. The Informant's families were jewellers and did Sarrafa business.
(3.)The Appellant is resident of the same village. It has come in the evidence that: The Appellant used to work in the Jewellery Shop of the Informant; and He was well known to the family. This has not been challenged.
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