BAHADUR & ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Manish Bajpai, learned counsel for appellants (Amicus Curiae), Mr. Hari Shankar Bajpai, learned A.G.A. for the State and perused the lower court record.

(2.) This appeal has been preferred assailing impugned judgment and order dated 28.8.2001 delivered by the court of learned Additional Sessions Judge, Court No. 4, Sitapur in Sessions Trial No. 80 of 1985 (State Vs. Bahadur and others) arising out of Case Crime No. 6 A of 1985 under Section 302 read with Section 34 IPC of Police Station Sidhauli, District Sitapur. The appellants have been convicted by the trial court. The appellant Bahadur has been convicted for offence punishable under Section 302 IPC and appellant Ram Pal has been convicted for offence punishable under Section 302 read with Section 34 IPC and sentenced them to undergo imprisonment for life and amount of Rs. 5,000/- on each appellant has been imposed with default stipulation to serve out additional simple imprisonment for one year by each of the appellant.

(3.) The co-accused Mahaveer and Puttu had expired during the course of trial, therefore, the proceedings against them were dropped due to their death.