RAM AUTAR Vs. STATE OF UP

JUDGEMENT

(1.) Present appeal has been filed by accused-appellants Ram Autar and Rajendra, under Section 374 Cr.P.C. against judgement and order dated 19.08.1994 passed by Session Judge, Shahjahanpur in S.T. No. 247 of 1993, State Vs. Ram Autar and others, under Section 302/34 I.P.C., P.S. Khutar, District Shahjahanpur; whereby learned Session Judge, Shahjahanpur has convicted accused-appellants Ram Autar and Rajendra for offence punishable under Section 302 read with Section 34 I.P.C. and sentenced each of them there under to life imprisonment.

(2.) Sri Anuj Bajpai, Advocate appeared for accused-appellants and Sri M.S. Yadav, learned A.G.A. appeared for State/respondent.

(3.) We have heard the parties and perused the records.