PATI RAM Vs. STATE

JUDGEMENT

(1.) Heard Amicus Curiae Shri Sudhir Bharti appearing for the appellants and AGA for the State.

(2.) This appeal has been preferred against the judgment and order dated 16.02.1979 passed by the IVth Addl. Sessions Judge, Bareilly in S.T. No. 118 of 1978 (State v. Pati Ram and Ors.), whereby the appellants Pati Ram and Ram Swarup have been convicted and sentenced to undergo rigorous imprisonment of three years under Section 304 IPC read with Section 34 I.P.C.

(3.) Lower court record has been burnt in the fire, which broke out in Bareilly judge- ship in the intervening night of 18/19-11-1979. Hence, the case of the prosecution is being mentioned from the certified copy of the impugned judgment, which has been filed in this appeal.