RAMESHWAR DAYAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These two criminal appeals by special leave are directed against a common judgment dated 1st August, 1972 of the Allahabad High Court upholding the conviction and sentences imposed by the Sessions Judge, Bareilly on the appellants.

(2.) In Criminal Appeal No. 241 of 1972 there was seven appellants, viz., Rameshwar Dayal, Acchmal, Janmejaya, Rohan, Reghunandan, Ram Das and Sudama. In Criminal Appeal No. 242 of 1972 there are two appellants, viz., Rohtas and Sukhdev. All the appellants were convicted under S. 302/149, I.P.C. and sentenced to imprisonment for life. Rameshwar Dayal, Achhmal Ram, Janmejaya Deo, Rohtas, Sudama, Ramdas, Raghunandan and Rohan were further convicted under S. 324 read with S. 149, I.P.C. and sentenced to one year"s rigorous imprisonment. Sukhdev was also convicted under S. 324 whereas Rameshwar Dayal and Janmejaya Deo were convicted under S. 394, I.P.C. and sentenced to four years" rigorous imprisonment. Rameshwar Dayal, Achhmal Ram, Janmejaya Deo, Rohtas, Sukhdeo and Sudama were further convicted under S. 148, I.P.C. and sentenced to 18 months" rigorous imprisonment whereas Ramdas, Raghunandan and Rohan were convicted under S. 147, I.P.C. and sentenced to one years" rigorous imprisonment. The High Court on appeal affirmed the conviction and sentences indicated above.

(3.) The unfortunate occurrence which resulted in the death of the deceased is an outcome of an outstanding enmity between the two parties. Both the High Court and the Sessions Judge have clearly spelt out the essential features of the prosecution case and it is not necessary for us to repeat the same with all its details. It appears that apart from the long outstanding enmity between the parties the immediate provocation for the occurrence was that proceedings under Section 107/117 Cr. P. C. had been initiated by Babu Ram and Munnalal against each other, and were pending in the Court of the Sub-Divisional Magistrate, Faridpur. In these proceedings a number of persons figured as parties on both sides. 9th December, 1969 was the date fixed for giving evidence in the proceedings under S. 107/117 Cr. P. C. which had been initiated against the accused persons on the basis of an application given by the deceased Babu Ram. The leader of the faction against whom the proceedings had been started was Munnalal.