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In this case of Ramji Singh v State of Uttar Pradesh, a complaint was filed by Babu Ram. Babu ram was the uncle of sarman singh (deceased) who was murdered by lakhan singh and his five friends. The whole issue was a family feud that revolved around a land dispute between sarman singh and lakhan singh. In the district court the judge held lakhan singh and his friends guilty of murdering sarman singh but this decision of the district court was overruled by the trial court. Trial court held that lakhan singh and his friends are not guilty of murdering sarman singh. The court based its decision on the point that there is contradiction between the medical evidence and the ocular evidence. The trial court also pointed out there was a delayed compliance of section 157 of CRPC. The high court of state of Uttar Pradesh further overruled the decision of the trial court and held that lakhan singh and his five friends are guilty of murdering sarman singh. By the time the petitioners filed a petition in Supreme Court of India against the decision of high court accused lakhan singh and his two friends had died.
The Supreme Court of India carefully scrutinized all the facts of the case and gave the final verdict. The supreme court held that lakhan singh and his five friends are guilty of murdering sarman singh and the accused who are still living will be sentenced to the punishment given to them by the high court and dismissed the appeal. The Supreme Court held that trial court was wrong in believing that there was a contradiction in the medical evidence and the ocular evidence, the different instruments that were used by the accused in murdering sarman singh completely match the description of wounds on the body of sarman singh. The supreme court further said that the FIR was filed on time and there was some delay in compliance of section 157 of CRPC, but that delay cannot lead to acquittal of the accused. Thereby Supreme Court upheld the decision of High Court of Uttar Pradesh and dismissed the appeal.
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