- (1.) Heard Sri V. P. Srivastava, learned Senior Counsel assisted by Sri Santosh Kumar Shukla, learned counsel for the appellants and Smt. Manju Thakur, learned A.G.A.-I for the State.
(2.) This appeal has been filed by Ram Prakash, Ram Babu, Lakhan Singh and Ram Asare challenging the validity and correctness of the impugned judgment and order dated 29.03.1986 passed by the VIth Additional Sessions Judge, Kanpur Dehat in S.T. No. 307 of 1984 (State Vs. Ram Prakash and others) by which they have been convicted and sentenced to imprisonment for life under Section 302/34 I.P.C.
(3.) Before proceeding to narrate the facts of the case, it would be useful to state the pedigree of the parties herein below :-;