- (1.) Present appeal has been filed by accused-appellants Lala Ram, Ram Dular, Madan Lal and Ramman Lal against judgement and order dated 25.6.1993 passed by IInd Additional Sessions Judge, Bareilly in S.T. No. 260 of 1991 (State Vs. Lala Ram and three others) under section 302 I.P.C. P.S. Bhamora, District Bareilly, whereby learned Additional Sessions Judge has convicted accused-appellant Lala Ram for offence under section 302 I.P.C., and accused appellants Ram Dular, Madan Lal and Ramman Lal for offence under Section 302 I.P.C. read with Section 34 I.P.C. and sentenced each of them thereunder to life imprisonment.
(2.) Accused appellant Ram Dular is reported dead. Appeal abated in respect of him.
(3.) Sri Harish Chandra Tiwari appeared for surviving accused appellants Lala Ram, Madan Lal and Ramman Lal. Sri Mahendra Singh Yadav, learned A.G.A. appeared for State of U.P. Sri Hari Krishna Misra appeared for complainant.;