AJAI KUMAR GUPTA Vs. A. GA.

JUDGEMENT

(1.) Heard Sri Kamal Krishna learned Senior Advocate, assisted by Sri Rakesh Kumar Singh, learned counsel for the appellant, Ajai Kumar Gupta; and also assisted by Sri Chandra Shekhar Garg, learned counsel for the appellant, Satish Kumar Gupta; as well as Sri Virendra Singh Chauhan, learned counsel for the mother of the deceased; Sri Gyan Narayan Kanojia, learned AGA Istfor the State and perused the material placed on record.

(2.) As both the criminal appeals have arisen out of same judgement of conviction and sentence, hence, these are being decided by this common judgement:-

(3.) Above noted Criminal appeals have been preferred by the accused appellants namely, Ajai Kumar Gupta and Satish Kumar Gupta, with a prayer to set aside the judgment and order dtd. 4/3/1983, passed by Sessions Judge, Banda, in S.T. No.285 of 1982, under Ss. - 302 IPC, arising out of Case Crime No.78 of 1982, Police Station- Atarra, District- Banda, whereby, they have been convicted for charge under Sec. 302 read with Sec. 34 IPC and have been sentenced to imprisonment for life. The appellant Ajai Kumar Gupta was released on bail on 8/3/1983 and appellant Satish Kumar Gupta was released on bail vide order dtd. 22/3/1983, in their respective appeals.