KUNWAREY Vs. STATE OF U.P.

JUDGEMENT

(1.) Present two Criminal Appeals i.e. Criminal Appeal No. 330 of 1987 (Kunwarey Vs. State of U.P.) and Criminal Appeal No. 640 of 1987 (Nanka Vs. State) have been filed by accused appellants Kunwarey and Nanka against same judgement and order dated 24.1.1987 passed by II Additional Sessions Judge, Allahabad in Session Trial No.181 of 1985, State of U.P. Vs. Nanka and another, whereby learned II Additional Sessions Judge, Allahabad has convicted accused appellant Kunwarey for offence under section 302 IPC read with 34 IPC and accused appellant Nanka for offence under section 302 IPC and has sentenced both accused appellants therefor to life imprisonment.

(2.) Both appeals have been filed against same judgement and order, therefore, both appeals have been taken together and are being disposed off by a common judgement.

(3.) Sri V. P. Srivastava, learned Senior Advocate assisted by Sri Lav Srivastava appeared for accused appellant Kunwarey. Smt. Reema Srivastava, learned amicus curiae appeared for accused appellant Nanka. Sri M.S. Yadav appeared for respondent State of U.P..