SUBHASH CHANDRA Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted.

(2.) These appeals, which are being disposed of by this Judgment were filed by the appellants herein against the Judgment and Order dated 13th July, 2007 passed by the High Court of Judicature at Allahabad in Criminal Appeal No. 883 of 1991.

(3.) The appellants herein being aggrieved by the Judgment and Order dated 25th April, 1991 passed by First Additional District and Sessions Judge, Jaunpur had approached the High Court. The First Additional District and Sessions Judge, Jaunpur in S.T. No. 125 of 1985 convicted the appellants under Sections 302 read with section 149 of the Indian Penal Code (in short "the IPC") and sentenced them to undergo imprisonment for life, under Section 324 read with Section 149 IPC and sentenced to undergo one and a half year rigorous imprisonment (R.I.; and under Section 323 read with Section 149 IPC, to undergo one years R.I. The appellants Thakur Din, Sarju, Subhash Chandra, Sri Ram, Kedar Yadav, Hari alias Hari Ram Yadav and Ramesh Chandra have been further convicted under Section 147 IPC and sentenced to undergo one years R.I. and appellants Babu Ram and Sabhu alias Sahab din have been further convicted under Section 148 IPC and sentenced to undergo R.I. for one and a half years. It was ordered that all the sentences would run concurrently.