TEJ BIR Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been filed against a judgement and order dtd. 19/12/1989 passed by the Special/Additional District and Sessions Judge, Saharanpur in ST No. 662 of 1988, under Ss. 302 and 302/34 IPC, police Station Manglaur, district Haridwar, whereby the learned Judge convicted and sentenced the appellants Nepal, Raj Kumar and Ved Pal to life imprisonment under Sec. 302 read with 34 IPC whereas appellant Tejbir was convicted and sentenced to life imprisonment under Sec. 302 IPC.

(2.) Pursuant to the order of this Court dtd. 30/1/2026, criminal appeal filed on behalf of appellant No. 2, 3 and 4, namely Nepal, Ved Pal and Raj Kumar is disposed of as abated.

(3.) Now, this Court is concerned with the criminal appeal filed on behalf of appellant No. 1. Tejbir.