PAUVAN RAJ Vs. STATE

JUDGEMENT

(1.) The massacre in which four persons of a single family were done to death in day light in their house, is the subject matter of the prosecution in these appeals.

(2.) Originally, A1 to A14 were charged for having committed murder of four persons. Before commencement of trial, five accused died. Therefore, A1 to A9 alone were tried for the murder of four persons. Ultimately, A9 has been acquitted and others have been convicted for the offences Under Sections 147, 148, 449, 302, 324 read with 114, 302 r/w 149 and Sections 25(1B) and 27 of Fire Arms Act and sentences imposed upon them are as follows:

(3.) Challenging the conviction and sentence imposed upon them, A1 has filed Crl.A.No.886 of 1999; A2, A5 and A8 have filed Crl.A.No.889 of 1999; and A3, A6 and A7 have filed Crl.A.No. 773 of 2000. A4 has not chosen to file any appeal against the conviction and sentence imposed upon him.