SATYA DEV Vs. STATE OF U P

JUDGEMENT

(1.) Satya Deo and Anil Kumar, father and son respectively have filed this appeal against the judgment and order dated 7.11.1979 passed by the VII Additional Sessions Judge, Blah in Session Trial No. 284 0(1979 whereby both of them stood convicted: under Section 302/34. I.P.C. for which Imprisonment for Life was awarded to both of them, Anil Kumar and Satya Deo were convicted under Section 324/34 I.P.C. for which one Years R.I. was awarded to both of them and they were also convicted under Section 324/34 I.P.C. for which pine months R.I. was awarded to them. Aggrieved, the appellants have challenged the conviction and sentence in this appeal.

(2.) The learned counsel Sri I.H. Khan and Sri A.A. Khan have been heard at length in support of this appeal, which has been opposed by Sri Vidhu Bhushan Singh A.G.A. and the entire record has been examined.

(3.) The charges against the appellants were that on 5.9.1978 at about 6.00 A.M. they committed the murder of, Ajai Kumar by intentionally causing his death and. in that process aused injuries to the informant P.W. 1 Inder Deo, his wife Smt. Gyan Deyi, their daughter Veena and son-in-law Lala Ra m.