- (1.) Shri R. K. Dwivedi and Shri Vashu Deo Mishra, learned counsel for the appellants and Shri Umesh Verma, learned AGA for the State were heard at length.
(2.) Instant appeal arises out of judgment and order dated 15.03.2004 passed by learned Additional Sessions Judge/ Fast Track Court No.5, Sitapur in Sessions Trial No.121 of 2002 arising out of Case Crime No.325 of 2001, under Sections 302, 504 and 506 IPC, P.S. Mahmoodabad, District-Sitapur; State Vs. Avadh Ram & Others whereby learned trial court has convicted accused Avadh Ram and Kanhaiya Lal under Section 302 IPC and sentenced them to undergo imprisonment for life and fine of Rs.10,000/-. However, they were acquitted for the offence punishable under sections 504 and 506 IPC. Accused Gopi Verma and Ram Khelawan were acquitted by the learned trial court.
(3.) Acquittal of accused Gopi Verma and Ram Khelawan has not been challenged by the State.;