RAMESHWAR Vs. STATE

JUDGEMENT

(1.) Both these Criminal Appeals arise out of the same judgment and order dated 24.05.1988 passed in S.T. No. 194 of 1987 [State Vs. Rameshwar and others], they have been heard together and are being decided by a common order.

(2.) Heard Sri Saghir Ahmad, learned Amicus Curiae appearing on behalf of appellants and Sri Patanjali Mishra, learned Additional Government Advocate for the State-respondent.

(3.) The instant criminal appeal, filed on behalf of the appellants, is directed against the judgment and orders dated 24.05.1988 passed by Court of Sessions Judge, Hamirpur in Sessions Trial No. 194 of 1987 [State Vs. Rameshwar and others], whereby the appellants, namely, Rameshwar, Ram Nath and Parikchhat, have been convicted under Section 302/34 IPC and sentenced them to undergo life imprisonment.