RAM PRATAP Vs. STATE OF U.P.

JUDGEMENT

(1.) Present appeal has been filed by accused appellants Ram Pratap, Bhoorey, Ram Bhajan and Kanhai under section 374(2) Cr.P.C. against judgement and order dated 27.1.1995 passed by learned Vth Additional Sessions Judge, Fatehpur in S.T. No.711 of 1990 (State Vs. Ram Pratap and others) Crime No.92 of 1990, under sections 302/34 I.P.C., Police Malwa, District Fatehpur, whereby learned Vth Additional Sessions Judge, Fatehpur has convicted accused appellants for offence punishable under section 302 read with section 34 I.P.C. and has sentenced each of them thereunder to imprisonment for life and fine of Rs.5000/-.

(2.) Accused appellant Ram Pratap is reported dead. Appeal abated in respect of accused appellant Ram Pratap.

(3.) Shri G.P. Dikshit and Shri Sarvesh Kumar, learned counsel appeared for the accused appellants and Shri Narendra Kumar Singh Yadav, learned A.G.A. appeared for State respondent.