BRIJENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Raghuvansh Misra, learned counsel for surviving appellant no. 2; Sri. G.N. Kanaujiya, learned A.G.A.-I on behalf of the State; perused the judgment and the Trial Court record.

(2.) The instant criminal appeal has been preferred by the appellants, namely, Brijendra Singh and Brij Raj Singh, against the judgment and order dtd. 29/4/1989 passed by the learned Special Additional Sessions Judge, Pilibhit, in Sessions Trial No. 282 of 1985 (State vs. Brijendra Singh and another), arising out of Case Crime No. 127 of 1985, under Sec. 302/34 IPC, Police Station Bilsanda, District Pilibhit.

(3.) By the impugned judgment and order dtd. 29/4/1989, the learned Special Additional Sessions Judge, Pilibhit convicted the appellants and sentenced them to life imprisonment under Sec. 302/34 IPC. Aggrieved by the impugned judgment and order, the appellants have preferred the present criminal appeal.