DAYA SHANKER SINGH & ANOTHER Vs. STATE

JUDGEMENT

(1.) Mr. Ashok Kumar Dwivedi and Mr. L.P.Singh, learned Advocates appeared on behalf of the appellant. Mr. Chandrajeet Yadav, learned A.G.A. appeared on behalf of the State. Mr. Kameshwar Singh, learned counsel for the complainant informed that now he has no instruction.

(2.) The instant criminal appeal has been filed challenging the impugned judgment and order of conviction and sentence dated 10.2.1984 passed by Sessions Judge, Ballia in Session Trial No. 243 of 1982 State Vs. Rama Shanker Singh and five others, arising out of Case Crime No. 121 of 1982 registered at Police Station Sukhpura, District Ballia, under Sections 147, 148, 149, 302 IPC, convicting and sentencing the appellants Daya Shanker Singh and Girja Shanker Singh, under Sections 302 I.P.C. and 302/34 I.P.C., respectively for life imprisonment. Four co-accused who were named in the F.I.R., namely, Rama Shanker Singh, Lalji Bhar, Sriram Chaudhary and Rajendra Singh were acquitted of the charges levelled against them.

(3.) The appeal preferred on behalf of the appellant Daya Shanker Singh and Girja Shanker Singh, both sons of Keshav Singh was admitted and the prayer for bail was allowed on 13.2.1984.