SIYA RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Pandey, learned counsel for appellant Siya Ram in appeal no. 1956 of 1993 and for appellant Yog Dutt in appeal no. 1957 of 1993 and Sri Mahendra Singh Yadav, learned Additional Government Advocate for the State.

(2.) These two criminal appeals are directed against the judgment and order passed by the Vth Additional District & Sessions Judge, Bulandshahr dated 5th November, 1993 in Session Trial No. 287 of 1992 arising out of Case Crime No. 24 of 1992 under Sections 304-B and 201 of the Indian Penal Code.

(3.) Under the impugned judgement of the Trial Court, the appellants Dinesh and Yog Dutt had been convicted of an offence under Section 304-B of the Indian Penal Code and have been sentenced to undergo life imprisonment. They have also been convicted of an offence under Section 201 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for a period of 3 years, both the sentences have been directed to run concurrently, while the appellant Siya Ram had been convicted of an offence under Section 201 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for 3 years.