PREM NARAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Heard Sri P. C. Srivastava, learned counsel for the appellants and Smt. Manju Thakur, learned A.G.A.-I for the State.

(2.) This criminal appeal has been filed by the appellants against the judgment and order dated 13.2.1987 passed by Sessions Judge Farrukhabad in S.T. No. 493 of 1984 (State Vs. Prem Narain and others) by which they have been convicted and sentenced to undergo imprisonment for life and pay fine of Rs. 1000/- each and in default of payment of fine to undergo further rigorous imprisonment for a period of 1 year under Section 302/34 I.P.C.

(3.) The prosecution story, briefly stated is as follows :