RAMSHANNA Vs. STATE OF U P

JUDGEMENT

(1.) This is an appeal against a judgment and order dated 16/4/1985 passed by Sri. Dinesh Chandra, the then ill AddI. Sessions Judge, Allahabad by which he has convicted the above named four appellants under Sections 307/34 of the Indian Penal Code and has sentenced each of them to undergo imprisonment for life.

(2.) Shree Ram Sharma appellant is the father of Dinesh Kumar Sharma and Vijai Kumar Shamra appellants. Smt. Ram Dulari appellant is the wife of Shree Ram Sharma appellant. All of them are residents of village Sarai Bahar P.S. Soran, District Allahabad.

(3.) Smt. Pan Kumari alias Bittan deceased was the daughter of P.W. 3 Brijesh Narain informant, who was residing at village Dhomai, P.S. Saini, District Allahabad She was married to Dinesh Kumar Sharma appellant on 1st June, 1980.