MUJIB AND OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Raghvendra Kumar Singh, learned counsel for the appellants and Shri Mohd. Yusuf Ansari, learned A.G.A. For the State.

(2.) Instant appeal has arisen against the judgment and order dated 07.8.1981, passed by learned IIIrd Additional Sessions Judge, Hardoi in S.T. No. 688 of 1980, State versus Mujib and Kadir, Police Station - Shahabad, case crime no.237 of 1980, under section - 302, 452, 307 I.P.C. read with section 34 I.P.C., whereby accused Mujib was convicted under section 302 I.P.C. for imprisonment for life, under section- 307 I.P.C. read with section 34 I.P.C. for three years rigorous imprisonment and under section-452 I.P.C. for one year rigorous imprisonment. Accused Kadir was convicted and sentenced to life imprisonment under section 302 I.P.C. read with section 34 I.P.C., three years rigorous imprisonment under section 307 I.P.C. and one year imprisonment under section 452 I.P.C. All the sentences were ordered to run concurrently.

(3.) According to the prosecution version complainant Ishtiyaq is resident of Mohalla Maulaganj while accused Kadir is resident of Mohalla Mahibagh, Kasba Shahabad, Police Station - Shahabad, District - Hardoi. Accused Mujib and Kadir are 'Sala and Bahnoi'.