RAMCHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been filed against a judgement and order dtd. 18/10/1985 passed by the learned Sessions Judge, Bareilly in Sessions Trial No. 489 of 1984, under Sec. 302 IPC, police station Baheri, district Bareilly whereby the learned Judge convicted and sentenced both the appellants Ram Chandra and Babu Ram to life imprisonment under sec. 302 IPC or in the alternative under Sec. 302/34 IPC for committing the murder of Damodar.

(2.) Both the appellants were also convicted and sentenced to imprisonment for life under Sec. 302 IPC or in the alternative, under Sec. 302/34 IPC for committing the murder of the deceased Chandra Pal.

(3.) However, both the sentences, were directed to run concurrently.