PADAM SINGH Vs. STATE

JUDGEMENT

(1.) Heard Sri Dileep Kumar, learned Senior Advocate assisted by Sri Ramesh Prajapati and Ms. Rajshi Gupta, Advocates on behalf of the appellant Padam Singh and Sri M.S. Yadav, learned Additional Government Advocate on behalf of State.

(2.) The present criminal appeal had been filed by Padam Singh and Khacheru Singh against the judgement and order of the VI Additional Sessions Judge, Bulandshahr dated 7th September, 1993 passed in Sessions Trial No. 265 of 1991 arising out Case Crime No. 107 of 1990 under Section 302 of the Indian Penal Code, Police Station Ahmadgarh, District Bulandshahr.

(3.) Under the impugned judgement of the Trial Court, the appellant Padam Singh has been convicted of an offence under Section 302 of the Indian Penal Code and has been sentenced to undergo life imprisonment, while the second appellant Khacheru Singh had been convicted of an offence under Section 302 read with Section 34 of the Indian Panel Code and had been sentenced to undergo life imprisonment.