BALJORE Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The appellant Baljore preferred Criminal Appeal No. 1659 of 1979 against the judgment and order dated 1-5-1979 passed by VIth Additional Sessions Judge, Azamgarh in Sessions Trial No. 533 of 1977 convicting the appellant under Sec. 302, I.P.C. and sentencing him to life Imprisonment.

(2.) The State of U.P. preferred Government Appeal No. 2819 of 1979 against the above judgment and order in the said sessions Trial, acquitting the respondents Mohar, Tikori and Tapsi for the offences punishable under Sec. 302, 324 and 323 read with Sec. 34 I.P.C.

(3.) Both the appeals arise out of same judgment and common questions of the fact and law are involved. Therefore, these appeals are decided by a common judgment.