VEER PAL Vs. STATE

JUDGEMENT

(1.) Above Criminal Appeal No. 127 of 1983 and Criminal Appeal No. 592 of 1983 have been filed by accused-appellants Veer Pal and Rameshwar respectively against judgement and order dated 7.1.1983 passed by learned Sessions Judge, Farrukhabad in Sessions Trial No. 120 of 1982, State Vs. Veer Pal and others, under Sections 302, 302/34 I.P.C., P.S. Kaimganj, District Farrukhabad whereby learned Sessions Judge, Farrukhabad has convicted accused-appellant Rameshwar for offence under Section 302 I.P.C. and accused-appellant Veer Pal for offence under Section 302 I.P.C. read with Section 34 I.P.C. and has sentenced each of them to undergo rigorous imprisonment for life thereunder respectively.

(2.) Learned counsel Sri Nitin Kumar Singh holding brief of Sri Veer Singh appeared for accused-appellants and Sri Rajeev Gupta, learned AGA appeared for respondent-State.

(3.) We have heard learned counsel for the appellants as well as learned AGA and have perused record.