RAGHAV PRASHAD Vs. STATE OF U.P.

JUDGEMENT

(1.) The present appeal challenges the final judgment and order dtd. 4/7/2013 passed by the Division Bench of the High Court of Judicature at Allahabad1 in Criminal Appeal u/s 374 Cr.P.C. No. 2259 of 1989 filed by the accused appellants whereby, the High Court dismissed the appeal and upheld the judgment and order dtd. 8/11/1989 passed by the Additional District and Sessions Judge, Karvi (Banda)2 in Sessions Case No. 88 of 1986 convicting the accused appellants under Sec. 302 read with Sec. 34 of the Indian Penal Code,

(2.) Shorn of details, the facts leading to the present appeal are as under:

(3.) We have heard Shri Raj Kumar Yadav, learned counsel for the appellants and Shri Akshay Amritanshu, learned counsel for the respondent-State.