DHARMA ALIAS DHARAM SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) These appeals, preferred under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred as "Cr. P.C.") by the Appellants Dharma alias Dharam Singh and Palla alias Pahalwan Singh, are directed against the judgment and order dated 28.2.1984, passed by the learned Sessions Judge, Nainital in Sessions Trial No. 89 of 1982, under Ss. 302, 364 and 201 of the Indian Penal Code, 1860 (hereinafter referred as "I.P.C."), sentencing them to imprisonment for life, under each count.

(2.) As both the appeals arise out against the same judgment and order, hence, are being decided by this common judgment.

(3.) We have heard learned amicus curiae appearing on behalf of the Appellants and the learned Government Advocate for the State and perused the entire record.