SUNDER @ SURENDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard.

(2.) Briefly stated, facts relevant and necessary for appreciation of the issues raised in the instant writ petition filed under Article 32 of the Constitution of India are as follows.

(3.) The petitioner, along with co-accused Balvir, Veersain, and Virendra, was tried by the learned Additional District and Sessions Judge No. 9, Meerut[Hereinafter, referred to as 'trial Court'.] in Sessions Trial No. 335 of 1983. Vide judgment dtd. 31/1/1989, the learned trial Court convicted the petitioner and the co-accused for offences punishable under Ss. 302/34 and 307/34 of the Indian Penal Code, 1860 and sentenced them to undergo life imprisonment for both the offences. The sentences so awarded were directed to run concurrently.