IIUWA Vs. STATE

JUDGEMENT

(1.) Heard Sri Rajendra Prasad, learned counsel for the appellants and Sri Satyendra Nath Tiwari, learned AGA for the State.

(2.) Vide order dtd. 22/8/2025, the instant appeal on behalf of the appellant no.3 Munuwa has already been abated. Therefore, the instant appeal on behalf of the surviving appellants no.1 and 2 namely Illuwa alias Hari Shankar and Bilua alias Umashankar is being heard and decided.

(3.) The instant appeal has been filed by the appellants being aggrieved by judgment and order dtd. 16/1/1985 passed by the IInd Additional Sessions Judge, Banda in S.T. No. 343 of 1983 whereby the appellants herein were convicted for the offence under Sec. 307 read with Sec. 34 IPC and were sentenced to undergo five years rigorous imprisonment.