KRISHNA PRATAP SINGH,J. - (1.) Heard Sri G.C. Pant (Amicus Curiae) and Sri D.D. Dauholia, learned counsel for appellants-accused and Sri Chandra Jeet Yadav, learned Additional Government Advocate 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 25.01.1984 passed by IVth Additional Sessions Judge, Mainpuri, in Sessions Trial No. 108 of 1982 (State v. Bhura and Others) .
(3.) Appellant-accused Bhura in Criminal Appeal No. 407 of 1984 has been convicted under Section 148 I.P.C. and sentenced to undergo one year rigorous imprisonment. He has also been convicted under Section 307 read with Section 149 I.P.C. and sentenced to undergo five years rigorous imprisonment. He was further convicted under Section 302 I.P.C. and sentenced to undergo imprisonment for life.;