RAJ GURU Vs. STATE

JUDGEMENT

(1.) Accused-appellants Raj Guru Mishr, Gorakh Dubey and Paras Dubey have filed this criminal appeal under Section 374 (2) Cr.P.C. against judgement and order dated 23.12.1985 passed by Sessions Judge, Azamgarh in Session Trial No. 463 of 1983 (State Vs. Raj Guru and others), under Sections 302/34 I.P.C., P.S. Kandhrapur, District Azamgarh whereby learned Sessions Judge has convicted accused-appellants Raj Guru, Gorakh Dubey and Paras Dubey for offence punishable under Section 302 I.P.C. read with Section 34 I.P.C. and sentenced each of them to imprisonment for life thereunder.

(2.) Accused-appellant Gorakh Dubey is reported dead. Appeal abated in respect of him.

(3.) Sri Brijesh Sahai and Sri Rajiv Lochan Shukla, learned counsel appeared for accused-appellants and Sri Narendra Kumar Singh Yadav, learned AGA appeared for the State respondent as well as Sri S.M. Mishra, appeared for complainant.