RAJPAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Raj Pal, Ali Mohammad, Sri Ram and Sahabu alias Shahabuddin appellants have filed this appeal against their conviction u/S. 396, IPC and sentence of imprisonment for life passed by IV Addl. Sessions Judge, Bulandshahr on 19-1-1979 in Sessions Trial No. 365 of 1975.

(2.) The charge against the appellants was that they along with several other accused committed a dacoity in the night of 13/14-5-1976 at the house of Surendra Kumar in village Bhandoli, Police Station Kotwali, district Bulandshahr and during the course of which they committed the murder of Km. Archana and Anil Kumar, sister and brother of Surendra Kumar.

(3.) Sri Keshav Sahai and Sri S. P. S. Raghav, learned counsel appearing on behalf of the appellants and Sri Jagdish Tiwari, learned A.G.A. for the State of U.P. have been heard at length and the entire record has been perused.