KEHARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Anurag Shukla, Advocate holding brief of Shri Kunwar Bhadur Dixit, learned counsel for the appellant, Shri V.K. Singh Parmar, learned AGA for the State and perused the record.

(2.) Appeal with respect to appellant no. 3 has already been dismissed as abated vide order dtd. 13/11/2018.

(3.) This appeal has been field by the appellants Kehari and Hori Lal against the judgement and order dtd. 29/3/1984 passed by VI Additional Sessions Judge, Mainpuri, whereby the appellants have been convicted under Sec. 307 read with 34 I.P.C. and have been sentenced to undergo 3 years rigorous imprisonment.