RAM PUJAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The four appellants Ram Pujan, Raj Kishore, Rajendra and Ram Brikchh and three others Avadh Kishore, Dukhi and Balram were convicted by the Temporary Sessions Judge Basti under Sections 326 read with 149 and 323 read with 149 Indian Penal Code and were sentenced to undergo rigorous imprisonment for a period of four years on the former count and three months on the latter count. Rajendra and Raj Kishore were also convicted under Section 452 Indian Penal Code and were sentenced to undergo rigorous imprisonment for a period of two years. Besides that the four appellants were convicted under Section 148 Indian Penal Code and were sentenced to undergo rigorous imprisonment for a period of one year each. All the sentences were ordered to run concurrently. On appeal the Allahabad High Court acquitted Avadh Kishore, Dukhi and Balram. The conviction of the appellants was altered to that under Section 326 read with Section 34 and Section 323 read with Section 34 Indian Penal Code and each of them was sentenced to undergo rigorous imprisonment for a period of two years on the former count and three months on the latter count. The conviction and sentence of Raj Kishore and Rajendra appellants for the offence under Section 452 Indian Penal Code were maintained. The four appellants thereafter came up in appeal to this Court by special leave. The leave was, however, restricted to the question of sentence only.

(2.) The appellants and Ram Samujh and Ram Sewak PWs are closely related being descendants of one Chinhu. The relations between Ram Samujh PW and Ram Pujan appellant were strained because of a dispute between them before the consolidation authorities. A partition suit was also pending between them. Ram Pujan lost the case in consolidation proceedings and thereupon he held out a threat to Ram Samujh.

(3.) On August 30, 1967 at about 4 or 5 p.m., it is stated, the seven accused went to the house of Ram Samujh in village Aunra Dand. Ram Pujan appellant was at that time armed with a spear, while the other three appellants were armed with swords. The remaining three accused were armed with lathis. At the instigation of Ram Pujan, it is stated, the other three appellants assaulted Ram Samujh. Ram Samujh ran inside his house, but he was followed by Rajendra and Raj Kishore and was assaulted there also with their swords. Ram Samujh was thereafter dragged outside the house. On alarm being raised by him, Ram Sewak came there but he too was assaulted by the appellants. Ram Sewak caused injury in self-defence to Ram Brikchh. Report about the occurrence was lodged on the following morning by Ram Samujh at police station Dhanghata at a distance of 8 miles from the place of occurrence.