RAM SAHAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Since above-mentioned appeals have been filed against conviction order passed by the trial court by a common judgment, the same are being decided by a common judgment.

(2.) These appeals arise against the judgment of conviction and order of sentence dated 25.11.2005 passed by learned Additional Sessions Judge, Lucknow in Sessions Trial No.1189 of 2001, arising out of Case Crime No.92 of 2000, under Sections 148, 302/149 and 506 I.P.C., Police Station - Bakshi-Ka-Talab, District - Lucknow, whereby the learned Additional Sessions Judge has convicted the accused-appellants, namely, Ram Sahai, Lachiman Pasi, Darshan Pasi, Gaya Prasad and Maharaj Deen under Sections 148, 302/149 and 506 I.P.C., and sentenced them under Section 302 IPC read with Section 149 I.P.C. to undergo life imprisonment, under Section 148 I.P.C. to undergo three years' rigorous imprisonment and under Section 506 IPC to undergo one year rigorous imprisonment.

(3.) At earlier occasion, the learned members of the Division Bench, Hon'ble Prashant Kumar and Hon'ble Dinesh Kumar Singh, JJ. hearing the appeals, had given different opinion and delivered separate judgements in the aforesaid appeals. Hon'ble Prashant Kumar,J. vide order dated 27.10.2018 allowed the aforesaid appeals and set aside the impugned order of conviction and sentence dated 25.11.2005. Hon'ble Dinesh Kumar Singh,J. vide order dated 27.10.2018 dismissed the aforesaid appeals upholding the impugned order of conviction and sentence.