RAM CHARAN Vs. STATE

JUDGEMENT

(1.) This appeal has been preferred by appellants, Ram Charan and Baldev against the judgment and order dtd. 16/9/1978 passed by the Sessions Judge, Jhansi in Sessions Trial No. 182 of 1977 State Vs. Zalim and Others), under Ss. 302/34 I.P.C. 323/325 I.P.C. read with Sec. 34 I.P.C. and Sec. 452 I.P.C., Police Station-Mau, District-Jhansi, whereby all the accused-appellants have been convicted and sentenced to undergo (i) imprisonment for life under Sec. 302/34 I.P.C. for each of the two murders of Khuman and Halku; (ii) rigorous imprisonment for a period of two years under Sec. 452 I.P.C., (iii) imprisonment for a period of one year under Sec. 325/34 I.P.C., and (iv) imprisonment for six months under Sec. 323 I.P.C. with the observation that all the sentences were to run concurrently.

(2.) We have heard Mr. Ran Vijay Singh, Advocate and Ms. Katyayani, Advocate, who was earlier appointed as Amicus Curiae on behalf of the appellants and Mr. Arunendra Singh, learned A.G.A. for the State as also perused the entire materials available on record.

(3.) The prosecution story, as reflected from the records, is as follows: