- (1.) We have heard extensively Shri S.V. Goswami, learned counsel appearing on behalf of appellant no. 2, Mr. Chandra Jeet Yadav, learned AGA for the State and perused the record.
(2.) In this case initially the appeal was filed by two appellants Ram Prasad and Ram Sewak but during pendency of this appeal, one of the appellants Ram Prasad died, therefore, his appeal stood abated vide order of this Court dated 15.02.2016. Now this appeal is confined to the surviving appellant Ram Sewak only.
(3.) The instant criminal appeal has been preferred against the judgment and order of conviction and sentence dated 18.09.1986 passed by VII-Additional Sessions Judge, Agra, in Sessions Trial No. 89 of 1985 arising out of Case Crime No.602 of 1983, under sections 302, 307 and 452 I.P.C., Police Station Firozabad South, district Agra, whereby the appellants have been sentenced to life imprisonment under section 302 and 307 IPC and seven years rigorous imprisonment under Section 452 IPC. All the aforesaid sentences have been directed by the trial court to run concurrently.;