SARPANCH Vs. STATE OF U.P.

JUDGEMENT

(1.) THESE two appeals have been preferred by convicts Appellants namely Sarpanch and Bablu after having been convicted in Sessions Trial No. 791 of 2009 under Section 302/34 I.P.C. and sentenced for the maximum term of life imprisonment with fine stipulation vide judgment and order dated 22.12.2010 passed by learned Additional Sessions Judge Court No. 4, Hardoi.

(2.) WE have gone through the judgment of the court below, lower court record, statement of witnesses as well as post -mortem report of deceased Ram Pal.

(3.) WE have also gone through the FIR which was lodged at the very first instance by the complainant whereby indicating that Sarpanch was having Banka and Bablu was having Lathi and they had inflicted injury upon the body of deceased from their respective weapons.