Arvind Kumar Mishra, j. - (1.) Heard Sri R.K. Singh, learned counsel for the appellants assisted by Sri Kameshwar Singh, learned Advocate and Sri Sagir Ahmad, Sri J.K. Upadhyay and Kumari Meena, learned AGAs assisted by Sri Hasan Abidi learned brief holder for the State and perused the record of this appeal.
(2.) By way of instant criminal appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 12.10.1995 passed by Special Judge (E.C. Act), Banda in Sessions Trial No. 218 of 1991 (State v. Beta @ Vidya Sagar and Others ), arising out of case crime no. 297 of 1990, under Sections 302 IPC and 302/34 IPC, Police Station Bisanda, District Banda, whereby, the appellant Beta @ Vidya Sagar has been convicted under Section 302 IPC and appellants - Indrapal, Babbu @ Santosh and Amar have been convicted under Section 302/34 IPC. Brief sketch of the sentence awarded by the trial court is as herein under:- Appellant Beta @ Vidya Sagar has been sentenced to imprisonment for life under Section 302 IPC.
(3.) Appellants Indrapal, Babbu @ Santosh and Amarhave been sentenced to life imprisonment under Section 302 read with Section 34 IPC.;