GANGA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These appeals were received on remand by the order and judgment of Hon'ble Supreme Court dated 19-1-2002 for reconsideration by this Court.

(2.) Criminal Appeal No. 1350 of 1988 was filed by eight appellants. All of them were convicted under Ss. 148, 452 and 302/149, IPC and sentenced to three years' R.I. seven years' R.I. and for life imprisonment respectively. All these sentences were to run concurrently.

(3.) The other Criminal Appeal No. 1351 of 1988 was filed by Shiv Charan, Ram Laraite, and Jawahar Singh. They, by the common judgment and order, were also convicted and sentenced as abovesaid by the trial Court.