- (1.) Mr. Dileep Kumar, learned Advocate appeared on behalf of the appellant, Mr. Chandrajeet Yadav, learned AGA appeared on behalf of the State.
(2.) We have heard learned counsel for the parties and the judgment was reserved on 29.8.2016.
(3.) The instant criminal appeal has been preferred challenging the impugned judgment and order of conviction and sentence dated 26.10.1983 passed by VII Additional Sessions Judge Deoria in S.T.No. 13 of 1982 Babu Ram and 7 Others, under Sections 147, 302/149, 323/149 IPC, P.S. Kaptanganj, District Deoria, arising out of Case Crime No. 133 of 1981 registered under Sections 147, 323, 304 IPC, P.S. Kaptanganj, District Deoria.;