SARVANARAIN TEWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Both Criminal Appeals have been filed against the judgment and order dtd. 10/12/1985, passed by learned Additional Sessions Judge, Ballia in Sessions Trial No.249 of 1984, convicting and sentencing the appellants under Sec. 302/34 and 201/34 IPC to undergo rigorous imprisonment for life and three years imprisonment respectively.

(2.) Vide order dtd. 12/1/2024 leading appeal stood abated in respect of appellant no.2-Subh Narayan Tewari and vide order dtd. 6/3/2017 connected appeal stood abated in respect of appellant no.1-Sita Ram. Now, the leading appeal is surviving only in respect of appellant no.1- Sarvanarain Tewari and connected appeal is surviving only in respect of appellant no.2- Saraswati Devi alias Sursatiya.

(3.) We have heard Shri Rajesh Kumar Singh, learned counsel for the surviving-appellant no.1-Sarvanarain Tewari in leading Criminal Appeal No.328 of 1986 and surviving appellant no.2-Smt. Saraswati Devi alias Sursatiya, in connected appeal no.3328 of 1985 as well as Ms. Mayuri Mehrotra, learned State Law Officer for the State of U.P. and perused the record.