BALA KRISHNA NARAYANA,J. - (1.) The arguments of this case concluded on 2.5.2017.
(2.) We then made the following order : "Heard Sri R.B. Sahai for appellant no.1 Ram Chandra, Sri Vikas Singh for appellant no. 2 Bhagwati and Sri A.N. Mulla, Sri Saghir Ahmad, Sri J.K. Upadhyay, Kumari Meena, Smt. Manju Thakur, learned A.G.As. for the State. We will give reasons later but we are making the operative order now. The appeal is allowed. Impugned judgment and order of conviction dated 11.07.1990 passed by Special and Additional Sessions Judge, Fatehpur, in Sessions Trial No.188 of 1988, convicting and sentencing the appellants Ram Chandra and Bhagwati to undergo life imprisonment under section 302 I.P.C. is hereby set aside by us. Appellants Ram Chandra and Bhagwati are acquitted of all charges. Both the appellants Ram Chandra and Bhagwati are on bail. They need not surrender. Their bail bonds are cancelled and sureties discharged. However, they will comply with the provisions of section 437A Cr.P.C., 1973" Here are the reasons :
(3.) This criminal appeal has been filed by the appellants Ram Chandra (A1) and Bhagwati (A2) against the judgment and order dated 11.7.1990 passed by Special and Additional Sessions Judge, Fatehpur in Session Trial no. 188 of 1988 (State v. Ram Chandra and another), under Section 302/34 I.P.C., P.S. Jafarganj, district Fatehpur, by which both the appellants have been convicted and sentenced to undergo imprisonment for life under Section 302/34 I.P.C.;