IQRAM SULEMAN Vs. STATE OF U P

JUDGEMENT

(1.) These three matters are connected with each other having arisen out of the judgment and order dated 30th January 1981, passed by Sri S.N. Lal, the then I Additional Sessions Judge, Azamgarh in Sessions Trial No. 317 of 1979.

(2.) The appellant of Criminal Appeal No. 230 of 1981 namely, Ikram has been convicted under Section 302 I.P.C. and sentenced to life imprisonment. Aggrieved thereby, he has preferred this appeal.

(3.) The co-accused Abdul Kalam and Abdul Rashid have been acquitted of the charges under Section 302 and 307 I.P.C, both read with Section 34 I.P.C. and the State has come up in appeal thereagainst through Government Appeal No. 1030 of 1981.