KRISHNA PRATAP SINGH,J. - (1.) Heard Sri G.S. Chaturvedi, learned Senior Advocate assisted by Sri Anurag Shukla, learned counsel for the appellants, Sri Viresh Mishra, Learned Senior Advocate assisted by Sri Sudhanshu Srivastav, learned counsel for the complainant and Sri Mahendra Singh Yadav, learned A.G.A. for the State and perused the judgment and order as well as record of the present case.
(2.) These two connected appeals are directed against the impugned judgment and order dated 16.01.1984 passed by Sessions Judge, Saharanpur in Session Trial No. 90 of 1983 (State v. Kausar and Others).
(3.) Appellants-accused Nisar Ahmad, Kausar and Shakil in Criminal Appeal No. 216 of 1984 have been convicted under Section 302 read with Section 34 I.P.C. and sentenced each of them to undergo imprisonment for life.;