RAM NARESH Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgment conviction order dtd. 30/10/1996 passed by the learned Sessions Judge, Farrukhabad in Sessions Trial No.130 of 1993 in the State Vs. Ram Naresh and two others convicting the appellants under Ss. 302 and 307 I.P.C. read with Sec. 34 I.P.C. to rigorous imprisonment for life and five years rigorous imprisonment under Sec. 307 I.P.C. further sentenced, this sentence of all the accused persons are meant to run concurrently.

(2.) Heard Sri R. K. Rathour and Sri Amit Daga, learned Advocates appearing on behalf of the appellant Nos.1 and 2 respectively, Sri Krishna Pahal, learned Additional Advocate General and Sri L.D. Rajbhar, learned AGA for the Staterespondents.

(3.) Ram Ladetey, applicant No.3 had died and a report regarding death had been accepted by this Court vide order dtd. 17/12/2019.