UMA SHANKAR BHARTI Vs. STATE OF UP

JUDGEMENT

(1.) Present appeal has been filed by accused appellants Uma Shanker Bharti and Rajesh Bharti alias Pappu under section 374(2) Cr.P.C. against judgement and order dated 22.9.1988 passed by learned IInd Additional Sessions Judge, Ghazipur in S.T. No.136 of 1986 (State Vs. Uma Shanker Bharti and others), under section 302 I.P.C., Police Station Kotwali, District Ghazipur, whereby learned IInd Additional Sessions Judge, Ghazipur has convicted accused appellants Uma Shanker Bharti and Rajesh Bharti alias Pappu for offence punishable under section 302 I.P.C. and sentenced each of them thereunder with imprisonment for life.

(2.) Shri G.S. Chaturvedi, Senior counsel assisted by Shri Anurag Shukla, learned counsel appeared for the accused appellants and Shri Narendra Kumar Singh Yadav, learned A.G.A. appeared for State respondent.

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