(1.) Feeling aggrieved by the conviction as well as the sentence of life imprisonment awarded by the VIIIth Additional Sessions Judge, Bulandshahar, under sections 302/34 IPC and 323/ 34 IPC the appellants Gajraj, Jayanti and Tota all sons of Hukum Singh have filed the present criminal appeal.
(2.) We have heard Mr. S.C. Dwivedi, Advocate, assisted by Mr. Shyam Bahadur Vaish, Advocate, for the appellants and Mr. Rajiv Sharma, the learned A.G.A. assisted by Mr. Ajeet Ray, A.G.A. for the State.
(3.) Adverting to the factual matrix of the appeal in hand, it appears that an incident occurred on 23.2.1985 around 10:35 am at village Sunehara Ki Madheia on the road in front of the Baithak (a roofed gallery for sitting in front of a house) of Hukum Singh in which Vijay Pal Singh brother of Charan Singh and Maya sister of Charan Singh/wife of Sukh Pal sustained injuries on account of the alleged assault by the accused Gajraj, Jayanti and Tota.
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