- (1.) Shri Apul Mishra, learned Advocate appeared on behalf of the appellants, Sri A.N.Mulla, learned A.G.A. on behalf of the State.
(2.) We heard learned counsel for the parties and perused the record. Judgment was reserved on 18.11.2015.
(3.) The present appeal has been preferred against the judgment and order of conviction and sentence dated 30.4.1983 passed by 3rd Additional Sessions Judge, Muzaffarnagar in S.T.No.137/82 arising out of Case Crime No.243/1981, Police Station Miranpur, District Muzaffarnagar convicting and sentencing the appellants under sections 302 read with 34 I.P.C. for life imprisonment and they were acquitted under section 148 I.P.C. The other accused appellants Chandra Pal and Vinod were acquitted of the charges.;