(1.) Heard Shri Rajiv Lochan Shukla and Shri Pavan Kishore, learned counsel for the appellant, Shri C.L. Singh, learned A.G.A. for the State-respondent, and perused the material placed on record.
(2.) Upon completing the investigation1 the police filed the charge-sheet against the accused-appellant Indra Pal, and co-accused Sohanvir. The accused-appellants were charged under Sec. 302 read with Sec. 34 IPC, wherein, they denied the prosecution case and claimed trial.
(3.) The learned trial court vide impugned judgment and order dtd. 26/11/1980 convicted the accused-appellant Indra Pal and co-accused Sohanvir, and vide order dtd. 27/11/1980 sentenced them to undergo life imprisonment for the offenses under Sec. 302 read with Sec. 34 I.P.C. Aggrieved by the impugned judgment of conviction and order of sentence, the accused-appellants preferred the instant appeal before this Court.
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