RAMESHWAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Through these appeals, the appellants challenge the judgment and order dated 18-4-1980 passed by the VIth Additional Sessions Judge, Hardoi in Sessions Trial No. A279 of 1979, whereby they have been convicted and sentenced in the manner stated hereinafter:- (a) Bodil, Jagdish and Rameshwar : Under S. 148 I.P.C., 324/149 I.P.C. and 302/149 I.P.C.; to 18 months' R.I. under the first and second counts, and to imprisonment for life under the third count. (b) Gajraj, Basant, Sobran and Lakshmi Narain : under S. 148 I.P.C., 324 I.P.C. and 302/149 I.PC. to 18 months R. I. under the first and second counts, and to imprisonment for life under the third count. (c) Kunjan : under S. 147 I.P.C., 324/149 I.P.C. and 302/149 I.P.C.; to one year R. I. under the first count, to 18 months R.I. under the second count, and to imprisonment for life under the third count. The substantive sentences of the appellants were ordered to run concurrently.

(2.) Feeling aggrieved by their aforesaid convictions and sentences in this Court :- Rameshwar, Kunjan, Lakshmi Narain and Jagdish preferred Criminal Appeal No. 237 of 1980; Sobaran Criminal Appeal No. 295 of 1980; and Bodil, Basant, and Gajraj Criminal Appeal No. 352 of 1980. Criminal Appeals No. 568 of 1980 and 794 of 1980 have been preferred from jail; the former by Basant and the latter by Gajraj.

(3.) Since all these five connected criminal appeals arise out of a common factual matrix and impugned judgment, we are disposing them off by one judgment.