RAM ASREY Vs. STATE OF U.P.

JUDGEMENT

(1.) Four accused persons, namely, Ram Asrey, Ram Bahadur, Ram Gopal and Jai Govind were tried by V Additional Sessions Judge, Unnao in Sessions Trial No.659 of 1981: State vs. Ram Asrey and others arising out of Case Crime No.49 of 1979, under Ss. 302/34 I.P.C., Police Station Ganga Ghat, District Unnao.

(2.) Vide judgment and order dtd. 28/5/1982, the V Additional Sessions Judge, Unnao convicted the aforesaid accused persons Ram Asrey, Ram Bahadur, Ram Gopal and Jai Govind under Sec. 302 read with Sec. 34 I.P.C. and sentenced them to undergo life imprisonment.

(3.) Feeling aggrieved by the aforesaid judgment and order dtd. 28/5/1982, convict/appellants, namely, Ram Asrey, Ram Bahadur, Ram Gopal and Jai Govind, have preferred the instant criminal appeal under Sec. 374 (2) Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.").