Raghvendra Kumar, J. - (1.) Heard learned counsel for the appellants as well as the learned A. G. A. for the State of U.P.
(2.) The instant appeal is directed against the judgment and order dated 06.08.1981 passed by the 3rd Additional Sessions Judge, Faizabad in Session Trial No.59 of 1980 (State v. Parmeshwar Dutt And Others), under Section 302/34 IPC arising out of Case Crime No.339 of 1979, P.S. Bikapur, District-Faizabad whereby the accused-appellants Parmeshwar Dutt, Ram Kewal and Ram Ujagir have been convicted and sentenced, each of them, for imprisonment for life.
(3.) Being aggrieved by the aforesaid judgment and order, the instant appeal is before this Court.;