ARVIND KUMAR MISHRA-I,J. - (1.) Heard Sri Rahul Misra, Advocate assisted by Sri Raghuvansh Mishra for the appellant, Sri Saghir Ahmad and Kumari Meena, learned A.G.A.s 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 dated 22.04.1991 passed by First Additional Sessions Judge, Jhansi in Sessions Trial No.142 of 1987, State v. Sunderbhan and others, arising out of case crime no.92 of 1987 , police station-Badagaon, District-Jhansi, whereby appellant-Kunwar Pal Singhhas been convicted and sentenced to undergo life imprisonment for offence under Section 302 IPC.
(3.) It is relevant to mention that by the aforesaid impugned judgment, the trial court has acquitted out of four accused, three coaccused, namely, Raghuveer s/o Virje, Bharat Singh s/o Narayan Singh and Sunderbhan s/o Bhure for charge under Section 302 read with Section 34 IPC.;