REGENT COMPUTRONICS PVT. LTD.

MUNNI LAL Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

APPABHAI V. STATE OF GUJARAT [REFERRED TO]
UGAR AHIR VS. STATE OF BIHAR [REFERRED TO]
RAMLAGAN SINGH VS. STATE OF BIHAR [REFERRED TO]
MALKHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
BONKYA ALIAS BHARAT SHIVAJI MANE OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAG SINGH GURMUKH SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARIJANA THIRUPALA VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH HYDERABAD [REFERRED TO]
MOHAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. KISHAN CHAND [REFERRED TO]
DINESH KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
ANNA REDDY SAMBASIVA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]
JAMEEL VS. STATE OF U P [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]
MANO DUTT VS. STATE OF U P [REFERRED TO]
GURU BASAVARAJ ALIAS BENNE SETTAPPA VS. STATE OF KARNATAKA [REFERRED TO]
KRISHAN VS. STATE OF HARYANA [REFERRED TO]
SHYAM NARAIN VS. STATE OF NCT OF DELHI [REFERRED TO]
STATE OF PUNJAB VS. BAWA SINGH [REFERRED TO]
RAJ BALA VS. STATE OF HARYANA [REFERRED TO]
RAVADA SASIKALA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KOKAIYABAI YADAV VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgment and order dated 19.10.1984 passed by IVth Additional Sessions Judge, Kanpur Dehat in S.T. No. 118 of 1980 (State v. Munni Lal and others), under Sections 147, 148, 307 IPC, P.S. Musanagar, District Kanpur Dehat, whereby the accused-appellants Munni Lal, Dalchand, Rajender Prakash, Baij Nath, Munshi Lal s/o Hulsi, Bachchan Lal, Munshi Lal s/o Mathura, Jagannath, Shyam Lal, Devi Lal, Ram Prasad, Diwan Singh, Chheda Lal, Lalloo, Babu Ram, Raja Ram, Ram Asrey, Gyan Singh and Balbir Singh have been convicted under Section 323/149 IPC and sentenced to six months rigorous imprisonment. Accused-appellants Ram Asrey, Gyan Singh and Balbir Singh were further convicted under section 148 IPC and sentenced to one year rigorous imprisonment. Accused appellants Munni Lal, Dalchand, Rajender Prakash, Baij Nath, Munshi Lal s/o Hulsi, Bachchan Lal, Munshi Lal s/o Mathura, Jagannath, Shyam Lal, Devi Lal, Ram Prasad, Diwan Singh, Chheda Lal, Lalloo, Babu Ramand Raja Ram were further convicted under Section 147 IPC and sentenced to one year rigorous imprisonment. Both the sentences were to run concurrently. However, all the accused-appellants were acquitted of charge under section 307 IPC.

(2.) Appellant No. 1 Munni Lal, No. 2 Dalchand, No. 5 Munshi Lal s/o Hulasi, No. 6 Bachchan Lal, No. 8 Jagannath, No. 9 Shyam Lal, No. 11 Ram Prasad, No. 12 Diwan Singh, No. 13 Chheda Lal, No. 15 Babu Ram and No. 16 Raja Ram have expired during pendency of this appeal and thus, their appeal has been abated and thus now this appeal is confined only in respect of accused-appellants Rajender Prakash, Baij Nath, Munshi Lal s/o Mathura Khewat, Devi Lal, Lalloo, Ram Asrey, Gyan Singh and Balbir Singh.

(3.) Heard Sri M.P. Srivastava, learned counsel for accused-appellants and Sri Ravi Singh Parihar learned Addl. A.G.A. for State.

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MUNNI LAL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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