BALESHWAR LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajesh Kumar, learned counsel for the appellant no. 2 and Sri G. P. Singh, learned A.G.A. for the State.

(2.) The appeal of appellant no. 1 has been abated vide court's order dated 18.11.2019.

(3.) This appeal has been preferred against the judgment and order dated 10.01.1983 passed in S.T. No. 179 of 1982 State of Baleshwar and another whereby the appellant no. 1 Baleshwar and appellant no. 2 Sunil Kumar were found guilty under Section 307 and 34 I.P.C. and each of them were sentenced to undergo rigorous imprisonment for seven years and for offence under Section 325 read with Section 34 I.P.C. the appellants were sentenced to undergo rigorous imprisonment for five years and both the sentences would run concurrently.