OMENDRA & OTHERS Vs. STATE

JUDGEMENT

(1.) The instant criminal appeal has been preferred by the appellant Omendra S/o Nannu Singh, Sudhir S/o Ranvir and Yaduvir Singh S/o Raj Pratap Singh against the judgment and order of conviction and sentence dated 30.1.1985 passed by Ist Additional Sessions Judge, Mainpuri in Session Trial No. 372 of 1983 arising out of Case Crime No. 63 of 1983, P.S. Ghiror, District Mainpuri, under Section 302 , 307 I.P.C. convicting and sentencing to undergo imprisonment for life under Section 302 and 302/34 I.P.C. and 7 years R.I. under Section 307 and 307/34 I.P.C.

(2.) Mr. Anil Kumar Singh, learned Advocate appeared on behalf of the appellant and Mr. Chandrajeet Yadav, learned AGA appeared on behalf of the State.

(3.) We heard learned counsel for the parties and the judgment was reserved on 17.11.2016.