LAKHAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Criminal Misc. Application No. 382916 of 2015 1. The present criminal appeal arises out of the judgement and order dated 3.9.1983, passed by IIIrd Additional Sessions Judge, Kanpur, in Sessions Trial No. 466/M of 1980 (State Vs. Lakhan Singh and others) whereby, accused-appellants Lakhan Singh, Ram Vijai Singh and Shiv Vijai Sigh have been convicted under section 302 read with section 34 I.P.C. and consequently, sentenced to rigorous imprisonment for life.

(2.) We have heard Mr. Anoop Trivedi, learned Senior Advocate, assisted by Ms. Anjali Singh, learned counsel for accused appellant-2, Ram Vijai Singh. Mr. A.N. Mulla, learned A.G.A along with Mr. Sameer Shankar A.G.A. as well as Mr. A.K. Kushwaha (AGA) and Mr. Arun Kumar Singh, learned counsel for informant.

(3.) Instant appeal came up for admission on 7.9.1983, when it was admitted and accused-appellants were enlarged on bail.