- (1.) Present Appeal has been filed by accused-appellants Tula Ram, Pyare lal, Kunvarsen and Anokhe Lal under Section 374 Cr.P.C. against judgement and order dated 06.07.1993 passed by VIIIth Additional Sessions Judge, Bareilly in S.T. No. 192 of 1989, State Vs. Tula Ram and others, whereby learned VIIIth Additional Sessions Judge has convicted accused-appellants Tula Ram, Pyare Lal, Kunvarsen and Anokhe Lal for offences punishable under Sections 302/34 and 307/34 I.P.C. and sentenced each of them there under to undergo life imprisonment and rigorous imprisonment of 10 years respectively.
(2.) We have heard Sri Satish Trivedi, learned Senior counsel assisted by Sri Sheshadri, learned counsel for the accused-appellants and Sri M.S. Yadav, learned A.G.A. for State-respondent as well as Sri Hari Krishan Mishra, learned counsel for the complainant.
(3.) We have perused the records also.;