RAM BABU Vs. STATE

JUDGEMENT

(1.) Heard Sri Mahendra Pratap Singh, learned counsel for the appellants and Sri Sunil Kumar Tripathi, learned A.G.A. for the State.

(2.) This criminal appeal has been filed against the judgement and order dtd. 21/10/1994 passed by IVth Additional District and Sessions Judge, Kanpur Dehat, in Sessions Trial No. 101 of 1992, State of U.P. Vs. Ram Babu and another arising out of Case Crime No. 96 of 1989, Police Station- Sikandra, District- Kanpur Dehat.

(3.) By the impugned order, the trial court has convicted the appellants, Ram Babu and Ram Prakash u/s 308 r/w 34 I.P.C. and sentenced them to two years six months rigorous imprisonment.