SHIV RAM LODHI Vs. STATE OF U P

JUDGEMENT

(1.) THE present criminal appeal has been preferred against the judgment and order of conviction and sentence dated 23.1.2004 passed by Sessions Judge, Mahoba, convicting and sentencing the appellants Shiv Ram Lodhi and Hari Om Lodhi for life imprisonment under section 302 IPC in S.T. No.142 of 2003 arising out of case crime no.144 of 2003, Police Station Panvadi, District Mahoba.

(2.) THE accused appellant Shiv Ram Lodhi was acquitted under section 25 Arms Act giving the benefit of doubt in S.T. No.125 of 2003. As per information no government appeal has been filed.

(3.) WE heard Mr. Balendra Kumar Singh, learned counsel appearing on behalf of appellants, Mr. Mahendra Singh Yadav appearing on behalf of State and perused the record.