K.N.OJHA, J. - (1.) Appellant Netrapal has preferred this appeal against order of conviction and sentence dated 2-6-1980, passed by Sri N. N. Sharma, Sessions Judge, Aligarh, in S.T. No. 18 of 1980, State v. Netrapal Singh, by which he was convicted under Sections 302 and 307 IPC for committing murder of Tej Pal and Ranjit Singh and causing injuries to Km. Munni with intention to commit murder and has been sentenced to undergo life imprisonment under Section 302 IPC and rigorous imprisonment for seven years under Section 307 IPC and all the sentences are to run concurrently.
(2.) We have heard Sri M. W. Siddiqui, learned counsel for the appellant and Sri Shekhar Yadav, learned A.G.A. and have gone through the record.
(3.) According to prosecution, Netra Pal Singh appellant committed murder of Raj Pal and Ranjit Singh and caused injuries to Km. Munni with his licensed gun on 24-9-79 at 4.30 P.M. in village Baijala, police station Atrauli, district Aligarh. F.I.R. was lodged by Babu Ram, father of Ranjit Singh and brother of Tej Pal on 24-9-79 at 8.30 P.M. at P.S. Atrauli, District Aligarh. The police station is at a distance of 7 miles from the place of occurrence.;