- (1.) The present criminal appeal has been preferred by appellant Sheo Laik Yadav and six others namely Ram Laik Yadav, Jai Kishun Yadav, Bhikham Yadav, Gorakh Yadav, Ram Nath Yadav and Madan Yadav against the impugned judgment and order of conviction and sentence dated 5.2.1983 in S.T. No.198 of 1982 passed by Special Judge/Additional Sessions Judge, Ballia convicting and sentencing the appellants under section 302 to undergo rigorous imprisonment for life and under section 201 IPC rigorous imprisonment for seven years with the direction that both the sentences shall run concurrently.
(2.) The appeal was admitted and prayer for bail was allowed on 21.2.1983 passed by this Court.
(3.) Mr. Barmeshwar Nath Tiwari, learned Advocate, appeared on behalf of appellants, Mr. Mahendra Singh Yadav, learned AGA appeared on behalf of State and Mr. Arvind Kumar Shukla and Mr. Purshottam Dixit, learned Advocates, appeared on behalf of the complainant.;