- (1.) HEARD Shri Anil K. Tripathi learned Counsel for the appellants as well as learned Additional Government Advocate for the State.
(2.) THIS appeal has been preferred against Judgment and order dated 08.03.2010 passed by Additional Sessions Judge, Court No. 1, district Unnao in Sessions Trial No. 687 of 2008 (arising out of Case Crime No. 580 of 2008, under Section IPC, police station Maurawan, district Unnao) whereby the appellants, namely, Sitara Devi and Ram Lal have been convicted under Sections IPC and sentenced for maximum term of life imprisonment with fine stipulation. We have gone through the judgment of court below as well as lower court record.
(3.) IT comes out that the deceased was found to be in objectionable position with one Ram Devi upon which after being detected, he was attacked by Ram Lal with an axe due to which he died. The FIR of the said incident was lodged by Putan Singh (PW -3).;