STATE OF UTTAR PRADESH Vs. DHARMENDRA SINGH

JUDGEMENT

(1.) Crl. A. Nos. 982-983/99 (arising out of S.L.P. (Cri) Nos. 1712-13/98) :

(2.) Heard learned counsel for the parties.

(3.) These appeals are preferred against the judgment and order dated 19-8-1997 passed in Crl. A. Nos. 2090/95 and 2011/95 (reported in 1998 All LJ 477 : 1998 Cri LJ 2064) by the High Court of Allahabad wherein the High Court while confirming the conviction of the respondents herein and 4 others in connected appeals, rejected the reference made by the learned Sessions Judge for confirmation of death sentence of the respondents and commuted the said sentence to life imprisonment for offences punishable under S. 302, I.P.C. There is an accompanying S.L.P. filed by the complainant in the case from which these appeals emanate. We consider it proper to deal with it separately.