LAWS(ALL)-2017-4-279

SHAMSUDDIN AND OTHERS Vs. STATE OF U.P.

Decided On April 19, 2017
Shamsuddin And Others Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) We have heard Shri Mangala Prasad Rai, learned counsel for the appellants and Shri Amit Sinha, learned A.G.A. for the State.

(2.) The present criminal appeal has been filed against the judgment and order dated 28.05.1983 passed in Sessions Trial No.736 of 1980 convicting the appellants under Sections 302 read with 34 IPC and sentencing them to undergo life imprisonment.

(3.) Perusal of the record shows that the trial for the offences under Section 302 read with Section 34 IPC has proceeded against the three accused persons namely Shamshuddin, Kallu and Shiv Prakash. The learned trial Judge framed charges against the three accused persons on 04.09.1981 in furtherance of their common intention committing the murder of Dinna @ Ram Kumar at 4:00 pm on 29.04.1978 at the door of Devi Domar located in the village Devlan under the Ghazipur police station of district Fatehpur. The accused pleaded not guilty and claimed trial.