RAM KISHORE Vs. STATE OF U P

JUDGEMENT

(1.) This appeal has been preferred on behalf of the appellants Ram Kishore and Ram Pratap assailing impugned judgment and order dated 16.10.2004 delivered by the Court of Additional Sessions Judge, Ist, Hardoi in Session Trial No. 237 of 2003 arising out of Crime No. 02/2003, Police Station Shahabad, District Hardoi.

(2.) Learned trial court has convicted the appellant No.1-Ram Kishore for offence punishable under Section 302 I.P.C. and appellant No.2- Ram Pratap for offence punishable under Section 302 read with Section 34 I.P.C. and sentenced them to undergo imprisonment for life. Fine of amount of Rs. 5,000/- has also been imposed on each of the appellants with default stipulation to serve out additional rigorous imprisonment for two years.

(3.) The co-accused Ram Niwas and Ram Gopal @ Lala have been convicted for offence punishable under Section 323 I.P.C. and sentenced them to undergo simple imprisonment for six months. The co-accused persons have been acquitted for offence punishable under Sections 302 read with Section 34 I.P.C. The appellants Ram Kishore and Ram Pratap have been acquitted for offence punishable under Section 323 I.P.C.