JAI KARAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Appellants having unsuccessfully challenged their conviction before the Allahabad High Court have filed this appeal.

(2.) They along with two others, namely, Mahesh and Bhan Chand faced trial for alleged commission of offence punishable under Sections 148, 302 read with 149 and 307 read with 149 of the Indian Penal Code, 1860 (in short the 'IPC'). The trial Court acquitted Mahesh and Bhan Chand on all counts, but convicted the present appellants. So far as accused Jai Karan and Babu were concerned, they are convicted under Sections 148, 302 read with 149 and 323 read with 149, IPC and accused Veer Bhadra was convicted under Sections 148, 302, 302 read with 149 and 323 read with 149, IPC. They were each awarded life sentence for the offences punishable under Sections 302 and 302 read with 149, IPC as the case may be, and two years and six months for the offence under Sections 148 and 323 read with 149, IPC respectively.

(3.) The convicted accused persons preferred appeal against their conviction, while the State preferred appeal against the acquittal. Both the appeals were heard together in view of the common factual matrix and were disposed of by the impugned judgment.