RAJENDRA PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) The present criminal appeal has been filed against the impugned judgment and order dated 7.6.1984 passed by IXth Additional Sessions Judge, Allahabad in S.T. No.361 of 1983, convicting the accused-appellant Rajendra Prasad under Section 307 I.P.C. and accused-appellant Balram under Section 307/34 I.P.C. and sentencing each of them with rigorous imprisonment for a period of 5 years.

(2.) Heard Sri A.P. Mishra and Sri Virendra Kumar Singh, learned counsel for the appellant and Sri L.D. Rajbhar, learned A.G.A. for the State and perused the record as well as the lower court record summoned in appeal.

(3.) Learned counsel for the appellants submitted that appellant no.2 Balram is about 63 years old and in furtherance of order of NBW issued in this appeal he has been taken into custody on 18.2018.