SURESH CHANDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal challenges the judgment and order passed by the Division Bench of the High Court of Judicature at Allahabad dtd. 29/10/2021 in Criminal Appeal No.3036 of 1983, vide which the learned Judges of the Division Bench of the High Court have dismissed the appeal filed by the accused persons (including the appellants herein), arising out of the judgment and order passed by the Special Judge (E.C.Act)/Additional Sessions Judge, Farrukhabad (hereinafter referred to as "trial court") in Sessions Trial No. 347 of 1982, thereby convicting all the accused persons for the offences punishable under Sec. 302 read with Sec. 149 and Ss. 147 of the Indian Penal Code, 1860 (for short, 'the IPC') and sentencing them to undergo life imprisonment and one year rigorous imprisonment respectively. Sentences to run concurrently.

(2.) The facts, in brief, giving rise to the present appeal are as follows:

(3.) We have heard Shri Rajul Bhargava, learned senior counsel appearing for the appellants, assisted by Shri Jasir Aftab and Shri Kartikeya Bhargava, learned counsel, and Shri Vikas Bansal, learned counsel appearing for the respondent-State, assisted by Shri Suryaansh Kishan Razdan, learned counsel.