- (1.) Heard Sri Dilip Kumar, Sri Rajarshi Gupta and Sri Satya Prakash Singh, learned counsels for the appellants and Sri S.N. Tripathi, learned A.G.A. for the state.
(2.) This appeal has been preferred by the accused-appellants against the judgment and order dated 5.6.1984 passed by the Sessions Judge, Azamgarh in Sessions Trial No. 83 of 1983, convicting the appellants under Section 148 IPC and sentencing them to one year R.I. and further convicting the appellants under Section 302 read with Section 149 IPC and sentencing them to imprisonment for life.
(3.) The present appeal was filed in the year 1984 against the impugned judgment dated 5.6.1984 and it has come up for hearing before us after the lapse of period of 31 years.;