HABIB Vs. STATE OF U.P.

JUDGEMENT

(1.) Accused Habib, Kaluwa and Malwa has filed this appeal under Section 374 (2) Cr.P.C. against judgement and order dated 16.11.1987 passed by VIIth Additional Sessions Judge, Bulandshahar in S.T. No. 51 of 1987 State Vs. Habib and Others, under Sections 302, 307/34 I.P.C., P.S. Sikandarabad, District Bulandshahar, whereby VIIth Additional Sessions Judge, Bulandshahar has convicted accused-appellants Habib, Kaluwa and Malwa for offences punishable under Section 302 I.P.C. read with Section 34 I.P.C. and Section 307 I.P.C. read with Section 34 I.P.C. and sentenced each of them for offence punishable under Section 302 I.P.C. read with Section 34 I.P.C. with life imprisonment and for offence punishable under Section 307 I.P.C. read with Section 34 I.P.C. with rigorous imprisonment for four years. Learned Additional Sessions Judge has directed that both sentences shall run concurrently.

(2.) Sri Gopal Chaturvedi, learned Senior Advocate, assisted by Sri Dheeraj Singh Bohra, Advocate appeared on behalf of the appellants.

(3.) Sri V.M. Zaidi, learned Senior Advocate assisted by Sri M.J. Akhtar, Advocate appeared on behalf of the complainant.