- (1.) Heard Sri Shailesh Kumar Singh, learned counsel for the accused - appellants and learned A.G.A. for the State of U.P.
(2.) Under challenge is the judgment and order dated 17.6.1982 passed by Sessions Judge, Lakhimpur Kheri in Sessions Trial No.369 of 1979 under Sections 302, 201 and 323 IPC, P.S. Dhaurahara, District Lakhimpur Kheri arising out of Case Crime No.14 of 1979 whereby accused appellants, namely, Ram Chandra has been convicted and sentenced imprisonment for life for the offence under Section 302 IPC, to 4 years' imprisonment for the offence under Section 201 IPC and one year R.I. under Section 323 IPC.
(3.) The accused-appellant Manohar alias Manohari and Chheddu Lal have been convicted for the offence under Sections 201 and 323 IPC and each of them have been sentenced R.I. for four years and one years respectively for the aforesaid offences. All the sentences were directed to run concurrently.;