VIRENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Both these appeals are connected with each other and arise out of the same judgment and order and as such, they are being disposed off by a common judgment.

(2.) Criminal Appeal No. 1875 of 1982 under Section 374 (2) of the Code of Criminal Procedure has been filed by Virendra Singh alias Virendra Pratap Singh whereas Criminal Appeal No. 1958 of 1982 has been filed by Janardan Singh.

(3.) These criminal appeals have been filed against the judgment and order dated 05.07.1982 passed by Sessions Judge, Deoria in Sessions Trial No. 183 of 1981, State versus Janardan Singh and another, by which the accused-appellant Janardan Singh has been convicted and sentenced under Section 302 IPC to undergo imprisonment for life and accused-appellant Virendra Singh alias Virendra Pratap Singh has been convicted and sentenced under Section 302 read with section 34 IPC to undergo imprisonment for life.