RAJENDRA KATIYAR Vs. STATE OF U P

JUDGEMENT

(1.) The aforesaid criminal appeals have been directed against the judgement and order dated 22.5.1982 passed by II Additional Sessions Judge, Non Metropolitan Area, Kanpur, in Sessions Trial Nos. 102 of 1981 (State of U.P. Vs. Ram Bahadur Singh and others) and 309 of 1981 (State of U.P. Vs. Kailash) convicting the appellants under Section 302/149 I.P.C., holding them guilty for murder of two persons (husband and wife) and sentencing them for life imprisonment separately for both the murders. Both the sentences were to run concurrently.

(2.) Out of the six appellants, Ram Bahadur Singh, Chandra Pal Singh and Kailash died during the pendency of the appeal. So the appeals preferred by them got abated.

(3.) The remaining three appellants :- Rajendra Katiyar, Ram Babu Sachan and Ashok Sachan are before us who have challenged the legality of impugned judgement, assailing their conviction as against the weight of evidence on record and against the law.