OM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sheikh Wali-Uz Zaman, learned counsel for the appellants and Sri Ajay Kumar Srivastava, learned AGA for the State.

(2.) This criminal appeal has been filed by the appellants-Om Prakash @ Prakash and Naresh @ Ram Naresh challenging the order of conviction and sentence dtd. 8/2/2000 passed by the VIIth Additional Sessions Judge, Hardoi in ST No. 652 of 1995 whereby the appellant has been convicted under Sec. 306 IPC and sentenced to undergo imprisonment of 5 years.

(3.) A number of legal and factual points have been raised by the appellants which shall be dealt with at appropriate stages in the body of the judgment.