HARISH CHANDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) As many as 24 persons were tried in Sessions Trial No. 627 of 1983, State v. Harish Chandra and 23 others in the Court of 2nd Additional Sessions Judge, Bulandshahr. All of them came to be convicted and sentenced variously (as would appear from the discussion that follows) by judgment and order dated 18/07/1984 passed by Sri Phool Singh, the then Presiding Officer, of the said Court.

(2.) 23 of them (Harish Chandra and 22 others) filed Criminal Appeal No. 1959 of 1984, whereas the 24th accused Shyamu son of Harish Chandra filed connected appeal No. 2036 of 1984.

(3.) There was another accused Ram Pal named in the F.I.R. but the chargesheet was not submitted against him.