SATTI PRASAD AND ORS Vs. STATE

JUDGEMENT

(1.) We have heard Shri Rajesh Gupta, learned counsel for the appellants and Smt. Usha Kiran, learned A.G.A. for the State.

(2.) Criminal Appeal No. 372 of 1983 has been preferred by the appellants Satti s/o Babu Lal, Suresh s/o Ganga Din and Dadhibal s/o Ram Bhajan against the judgment of conviction and order of sentence passed by District and Sessions Judge, Kanpur dated 03.02.1983 in S.T. No. 132/M of 1982 "State v. Nanhoo and others " convicting accused Nanhoo under Section 324 IPC and sentencing him to two years rigorous imprisonment. Further, Satti Prasad, Suresh and Dadhibal are convicted under Section 365 IPC and sentenced to six years rigorous imprisonment each.

(3.) Connected Criminal Appeal No. 378 of 1983 has been preferred by the appellant Nanhoo against the judgment of conviction and order of sentence passed by the District and Sessions Judge, Kanpur dated 03.02.1983 in S.T. No. 132/M of 1983, "State v. Nanhoo ", convicting accused Nanhoo under Section 302 IPC and sentencing him to imprisonment for life. He is further convicted under Section 365 IPC and sentenced to six years rigorous imprisonment.