- (1.) Shri B.D.Sharma, learned Advocate appeared on behalf of the appellants and Km.Meena, learned A.G.A. appeared on behalf of the State.
(2.) The present appeal has been preferred assailing the impugned judgment and order of conviction and sentence dated 28.8.2010 passed by learned Additional District & Sessions Judge, Court No.3, Bareilly in S.T. No.437 of 2007 arising out of Case Crime No.65 of 2003, under section 302 I.P.C. PS. Bhuta District Bareilly convicting and sentencing the appellants under section 302 I.P.C. for life imprisonment with fine of Rs.20,000/- and in default of payment of fine, one year additional imprisonment.
(3.) We heard learned counsel for the parties and perused the record. Judgment was reserved on 19.2.2016.;