SURESH CHANDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These two criminal appeals have been filed against the judgement and order dated 31-1-1978 passed by Sri B.I.S. Sodhi, the then Second Additional Sessions Judge, Budaun by which he has convicted the appellants Suresh Chandra and Vijai alias Vijai Kumar under Sections 302/34, 307/34 and 394, I.P.C. and has sentenced each of them to undergo life imprisonment, four years' R.I. and four years' R.I. respectively thereunder. All the sentences have been made to run concurrently.

(2.) As both these appeals arise from the same judgement, hence these are being disposed of by this common judgement.

(3.) One Bankey Lal had four sons, namely, Ram Chandra deceased, Suresh Chandra appellant, Raja Ram and Ram Bharosey. P.W. 1 Smt. Shyam Piari is the widow of Ram Chandra deceased and P.W. 2 Ashok Kumar is their son.