BED RAJ Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The only question here is about sentence.

(2.) The appellant Bed Raj and another, Sri Chand, were jointly charged with the murder of one Pheru. The Sessions Judge convicted Bed Raj under S. 304, Penal Code, and sentenced him to three years' rigorous imprisonment. He acquitted Sri Chand.

(3.) Bed Raj appealed to the High Court and that Court, on admitting the appeal for hearing, issued notice to the appellant to show cause why the sentence should not be enhanced. The appeal and the revision were heard together. The appeal was disimissed and the High Court enhanced the sentence to ten years.