NAND RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R.N. Rai, learned counsel for the appellants and Sri Mahendra Singh Yadav, learned Additional Government Advocate.

(2.) This criminal appeal is directed against the judgement and order passed by the IIIrd Additional District Judge, Mainpuri dated 29th March, 1995, in Sessions Trial No. 301 of 1987 arising out of Crime No. 66 of 1987, Police Station Kotwali Bhogawon, District Mainpuri.

(3.) Under the judgement and order of the Additional District Judge impugned in the present appeal, both the appellants, namely, Nand Ram and Balishter have been convicted of an offence under Section 302 read with Section 34 of the Indian Penal Code for having committed murder of deceased Ziley Dar Singh. They have been sentenced to imprisonment for life.