HORI LAL Vs. STATE OF U P

JUDGEMENT

(1.) Two appellants are before us questioning the judgment and order dated 11.3.1999 passed in Criminal Appeal No. 2824 of 1980, whereby and whereunder their conviction and sentence under Section 302 read with Section 149 of the Indian Penal Code, 1860 (IPC, for short) and other provisions have been upheld.

(2.) The incident resulting in death of one Hazarilal and Smt. Ram Shree and serious injuries to one Balbir Singh and simple injuries to Smt. Mohar Shree took place at about 10 a.m. on 2nd November, 1979 in village Balarpur, P.S. Bhagaon, District Mainpuri, U.P. The First Information Report was lodged by one Harpal Singh, son of Hazarilal and husband of deceased Smt. Ram Shree.

(3.) Appellants are also residents of the same village. They, together with Registar Singh, Bahadur, Babu Ram, Chhotelal, Sohran, Jai Singh, Subedar and Kedar sons of Jai Singh were named in the First Information Report. Three persons were not named therein being unknown. Bahadur Singh is said to be an outsider.