(1.) Heard learned counsel for the appellants, learned A.G.A. for the State and perused the record.
(2.) This criminal appeal has been filed by the appellants namely Tahir, Ali Beg and Shahzad against the judgment and order dated 24.12.1983 passed by learned IInd Additional District and Sessions Judge, Barabanki, in Sessions Trial No. 404 of 1982, arising out of Case Crime No. 01 of 1982, under Sections 147, 148, 149, 307 and 302 of I.P.C., Police Station Mohammadpur, District Barabanki, whereby all appellants have been convicted for the offences under section 302/34 and 324/34 of I.P.C. and sentenced for life imprisonment and rigorous imprisonment for one year with stipulation of imprisonment in case of non payment of fine.
(3.) Perusal of the judgment of trial Court reveals that co-convict Bachoo Kurmi was murdered during the pendency of the instant case and, therefore only appellants Shahzad, Tahir and Ali Beg were tried by the trial Court.
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