SUKHAI SINGH Vs. STATE OF U P

JUDGEMENT

(1.) BOTH the aforementioned connected appeals have been filed against the judgment and order dated 6.5.1982 passed by IV Addl. District and Sessions Judge, Kanpur in Sessions Trial No. 351 of 1981 (State Vs. Jaswant Singh and Others).

(2.) SINCE both these appeals have been heard together, we proceed to decide the same by a common judgment.

(3.) ACCUSED -appellant Sukhai Singh was convicted under Sections 302 read with 34 I.P.C. and was sentenced to undergo life imprisonment whereas accused -appellant Deo Singh was convicted under Sections 302 IPC and was sentenced to undergo imprisonment for life.