BHANWAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Present appeal has been filed by accused-appellants Bhanwar Singh, Smt. Daryai and Rajendra under Section 374 Cr.P.C. against judgement and order dated 12.04.1991 passed by 3rd Additional Sessions Judge, Muzaffarnagar in Sessions Trial No. 196 of 1986, State of U.P. Vs. Bhanwar Singh and 4others, under Sections 302/149 and 201 I.P.C., P.S. Jhinjhana, District Muzaffarnagar; whereby learned 3rd Additional Sessions Judge, Muzaffarnagar has convicted accused-appellants Bhanwar Singh, Smt. Daryai and Rajendra for offence punishable under Section 302/34 I.P.C. and sentenced each of them to undergo life imprisonment.

(2.) Accused-appellant Smt. Daryai is reported dead. Appeal abated in respect of her.

(3.) Sri Virendra Singh, learned counsel appeared on behalf of appellants and Sri Narendra Kumar Yadav, learned A.G.A. Appeared on behalf of State.