HARDWARI LAL AND OTHERS Vs. STATE

JUDGEMENT

(1.) All the above three appeals have been preferred by the appellants/accused against the common judgment and order dated 15.1.1992 passed by III Addl. Sessions Judge, Dehradun and all the appellants are also related to the same incident, hence all these appeals are being disposed of by this common judgment and order.

(2.) These appeals, preferred by the appellants' u/s 374(2) of Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), are directed against the judgment and order dated 15.01.1992 passed by III Addl. Sessions Judge, Dehradun in S.T. No.19 of 1988, State Vs. Hardwari Lal and others and also in S.T. No.5/1989, State Vs. Samay Singh , by which the appellants/accused Hardwari Lal, Babu Ram, Lal Singh @ Khechha, Pala Ram, Brijendra and Samay Singh have been convicted u/s 304 (Part II) r/w Sec. 149 of The Indian Penal Code, 1860 (hereinafter to be referred as IPC) and sentenced to R.I. for a period of ten years. All the appellants/accused were further convicted u/s 147 Penal Code and sentenced to one year's R.I. It was also directed that the two sentences passed against each one of the appellants/accused shall run concurrently.

(3.) I have heard Sri Anoop Kumar Verma, learned counsel for the appellants and Sri M.A. Khan, learned Brief Holder for the State and perused the entire material available on record.