LAWS(ALL)-2004-8-169

HARIDAS Vs. STATE OF U P

Decided On August 27, 2004
HARIDAS Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) THE two appeals are connected with each other as they relate to the same incident, though the appellants were tried separately. We propose to decide these two appeals by common judgment.

(2.) IN Criminal Appeal No. 2266 of 1981, the appellant Haridas was tried in S.T. No. 284 of 1980 before the Sessions Judge, Hamirpur and convicted under Section 302 read with Section 34 I.P.C. with sentence of life imprisonment.

(3.) IN Criminal Appeal No. 2266 of 1991, Sri D.S. Tewari, learned counsel for the appellant made his arguments. In Criminal Appeal No. 824 of 1984, none appeared for the appellant Padam Singh at the revision of list, though he is represented on record by Sri Sudhir Agrawal, Advocate. We propose to decide this appeal, too, in terms of the Supreme Court's ruling in the case of Bani Singh v. State of Uttar Pradesh, 1996(1) JIC 1099 (SC) AIR 1996 SC 2439. In both the appeals, from the side of the State, arguments of Sri K.P Shukla, learned A.G.A. have been heard.