- (1.) The instant appeal has been filed by the four accused-appellants under Section 374 Cr.P.C. against the judgment and order dated 30th September, 1983 passed by Sri Krishna Kumar, II Addl. Sessions Judge, Unnao in S.T. No. 631 of 1982, State Vs. Suresh Singh & others, under Section 302/34 IPC, P.S. Ajgain, District- Unnao, whereby the appellants were convicted and sentenced as under :- (i) Appellant- Suresh Singh under Section 302 IPC to undergo imprisonment for life, and appellants Pappu @ Brijesh Kumar, Sajiwan Lal and Mahendra Singh under Sections 302/34 IPC to under go imprisonment for life; (ii) Appellant Pappu @ Brijesh Kumar under Section 323 IPC to undergo three months' R.I. And appellant Sajiwan Lal under Sections 323/34 IPC to undergo three months' R.I.
(2.) Sentences were directed to run concurrently.
(3.) The first informant also filed Criminal Revision No. 90 of 1984, whereby prayer has been made that sentences of imprisonment for life passed against all the accused persons be enhanced to sentences of death.;