UMRAO SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) All these appeals arise from the incident which was the culmination of the escalating confrontation between members of the Provincial Armed Constabulary (PAC) in the State of U. P. and the State Administration. On the night of 21.5.1973 the situation reached a saturating point when twelve members of the PAC died, 21 members of the force were injured while on the other side 2 armed men died and 123 injured. The investigating agency moved into action and arrested a large number of persons including the appellants herein. After completing the investigation, charge sheets were sent up against 165 persons for various offences including the offence under Section 302 read with Section 149 of the Indian Penal Code. The Trial Judge convicted 108 accused and acquitted fifty persons. During the pendency of the trial seven accused died.

(2.) The convicted persons filed appeals before the High Court of Allahabad. The State of U. P. also filed appeal against the orders of acquittal. By an elaborately considered judgment a Division Bench of the High Court of Allahabad dismissed the State appeals, and confirmed the conviction of seventeen convicted persons under Section 302 read with Section 149 of the Indian Penal Code All other convicted persons were acquitted of the aforesaid offence though some of them were convicted under lesser offences and they were sentenced to lesser terms of imprisonment. As they have already undergone the sentence they were ostensibly not interested in challenging such conviction and sentence. But 12 accused whose conviction and sentence under Section 302 read with Section 149 Indian Penal Code were confirmed by the High Court have now filed these appeals by special leave.

(3.) After hearing the arguments of learned Counsel for the appellants and learned Counsel for the State, we are not disposed to disturb the finding on facts concurrently arrived at by the two Courts below. However, we felt it necessary to consider the nature of the offence, whether it would be murder of the first degree so as to invoke the conviction under Section 302 of the Indian Penal Code with the help of Section 149 of the Indian Penal Code or whether it is only culpable homicide not amounting to murder.