Arvind K. Tripathi, J. - (1.) The instant criminal appeal has been preferred challenging the impugned judgment and order of conviction and sentence dated 6.1.1986 passed by 5th Additional Sessions Judge, Meerut, on behalf of appellants Vijay Pal, Ram Mohan and Satish @ Billu all sons of Om Prakash Sharma R/o Village Katha, P.S. Bagpat, District Meerut (now new district Bagpat) in S.T. No.331 of 1982 and S.T. No.364 of 1983 arising out of case crime no.161 of 1982 registered at P.S. Bagpat, under section 302/34 IPC convicting and sentencing for life imprisonment.
(2.) Mr. Prashant Mishra and Smt. Kamla Misra, learned Advocates, appeared on behalf of appellants, Mr. Chandrajeet Yadav, learned AGA, appeared on behalf of State.
(3.) We have heard argument on 10.1.2017, 11.1.2017 and judgment was reserved on 11.1.2017.;