SATYA MOHAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The sole appellant along with accused Hari Mohan Singh was convicted under Ss. 302/34 and 302 of the Indian Penal Code (for short IPC) respectively and sentenced to undergo imprisonment for life. They were further convicted under Ss. 307 and 307/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of six years. The sentences, however, were ordered to run concurrently. On appeal being preferred, the High Court upheld the convictions and sentences awarded against the accused persons. Both the accused persons filed separate applications for grant of special leave. The application filed by Hari Mohan Singh has been dismissed by this Court whereas this appeal on grant of special leave has been filed by the appellant.

(3.) We have been taken through the judgments rendered by the trial court as well as the High Court. We do not find any infirmity in the orders recording convictions of the appellant by the two courts. Therefore, in our view, no case for interference with the convictions of the appellant is made out.