Arvind K. Tripathi, J. - (1.) The instant criminal appeal has been preferred against the judgment and order of conviction and sentence dated 20.9.1986 passed by VIIth Additional Sessions Judge, Moradabad in Sessions Trial No. 436 of 1985 State Vs. Beg Ram and Another, arising out of Case Crime No. 78 of 1985, P.S. Amroha Dehat, District Moradabad awarding life imprisonment, under Section 302/34 I.P.C. against appellant Beg Ram and under Section 302 I.P.C. against accused-appellant Raghuvir Singh alias Jhunda.
(2.) Mr. Raj Kumar Khanna, learned Advocate appeared on behalf of the appellants and Mr. Chandrajeet Yadav, learned A.G.A. appeared on behalf of the State.
(3.) The appeal was admitted on 16.10.1986. The prayer for bail of accused-appellant Beg Ram was allowed on the same day, i.e., 16.10.1986 and the prayer for bail of accused-appellant Raghuvir Singh was allowed on 22.5.1987.;