SAJID AKBAR Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by accused appellants Dr. Sajid Akbar and Mahboob alias Gutka against judgement and order dated 2.9.1994 passed by Vth Additional District and Sessions Judge, Bijnor in Session Trial No. 325 of 1992 (State of U.P. Vs. Dr. Sajid Akbar and another) under section 302 IPC, P.S. Chandpur, District Bijnor, whereby learned Additional District and Sessions Judge, Bijnor has convicted accused appellants Dr. Sajid Akbar and Mahboob alias Gutka for offence punishable under section 302 IPC read with section 34 IPC and has sentenced each of them thereunder to undergo imprisonment for life.

(2.) Sri Ravi Kiran Jain, learned Senior counsel assisted by Sri Swetashwa Agrawal appeared for the appellants. Learned A.G.A. Sri Mahendra Singh Yadav and Sri Siddharth Singh appeared for State respondent.

(3.) We have heard learned counsel for accused appellants as well as learned A.G.A. and perused records also.