RAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri N.K. Sharma learned Advocate assisted by Sri Anshul Kumar Singhal learned Advocate on behalf of the appellant nos.3 and 4; Gajraj and Raghuveer; respectively and Sri Mukesh Kumar, learned counsel on behalf of the appellant no.5- Ram Bahadur.

(2.) This appeal emanates from the judgment and order dtd. 14/9/1988 passed by the learned VIIth Additional Session Judge, Aligarh in S.T. No.373/1987 (State vs. Rajveer and others) arising out of Case Crime No.26 of 1987 u/s 148, 302, 323 readwith Sec. 149 I.P.C., Police Station Sikandrarau, District Aligarh whereby appellant Rajveer has been convicted and sentenced for imprisonment for a period of six months u/s 148; with life imprisonment u/s 302 readwith Sec. 149 I.P.C; for a period of three months simple imprisonment u/s 323 readwith Sec. 149 I.P.C; and appellant Ram Singh, Roshan, Gajraj, Raghuveer, Ram Bahadur and Roop Kishore have been convicted and sentenced u/s 147 I.P.C. for a period of three months rigorous imprisonment; u/s 302 readwith Sec. 149 I.P.C. for life imprisonment; and u/s 323 readwith Sec. 149 I.P.C. for a period of three months simple imprisonment.

(3.) Co-appellant Rajveer had died during pendency of this appeal, therefore, appeal on behalf of co-appellant Rajveer stands abated.