VIJAY LAXMI, J. - (1.) Heard Shri Amit Chaudhary, learned counsel for the appellants and Shri Afaq Zaki Khan, learned AGA for the State and gone through the record.
(2.) The challenge in this appeal is to the judgment dated 22.01.1996 passed by 5th Additional Sessions Judge, Lakhimpur Kheri in S.T. No.43 of 1992, arising out of Crime No.67 of 1991, under Section 307 IPC read with Section 34 IPC, Police Station - Mailani, District - Lakhimpur Kheri, where the appellants, namely Shri Pal, Ganshyam, Tota Ram and Sohan Lal were found guilty of offence punishable under Section 307 IPC read with Section 34 IPC and sentenced to undergo rigorous imprisonment of 5 years.
(3.) Background facts in nutshell are as follows:-;