JAGDISH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) SIX appellants, along with accused Dularey, were convicted by the Trial court under Section 304 Part-II/149 of the Indian Penal Code [hereinafter referred to as "i. P. C. "] and sentenced to undergo rigorous imprisonment for a period of ten years. They were further convicted under Sections 147 and 148 I. P. C. but no separate sentence was awarded on any of these counts. Convictions have been confirmed by the High Court on appeal being preferred by the accused persons. So far as accused dularey is concerned, it appears that he did not move this Court whereas this appeal by special leave has been filed by the remaining six accused persons.

(3.) RAM Shankar @ Shankari, Appellant No. 4, who is on bail, is discharged from the liability of bail bonds.