BARSATI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) In respect of certain offences arising under Sections 147,323/149, 325/149 and 304 Part-II read with Section 149, Indian Penal Code sentencing the Appellants to suffer two years' rigorous imprisonment under Section 147 Indian Penal Code, one year's rigorous imprisonment under Section 325/149 Indian Penal Code and seven year's rigorous imprisonment under Section 304 Part II read with Section 149 Indian Penal Code in each of these cases, it was appealed to the High Court. The High Court ultimately allowed the same and set aside the conviction in so far as the conviction under Section 304 Part II is concerned. Then in respect of offences arising under Section 147,323/149 and 325/ 149 Indian Penal Code the conviction was confirmed and sentences awarded were also upheld.