RAM SAMUJH Vs. STATE OF U. P.

JUDGEMENT

(1.) This appeal was presented on behalf of two appellants, namely, Ram Samujh and Rama Kant. The appeal of Rama Kant was abated vide order dtd. 21/8/2015, therefore, this appeal survives qua appellant no.1 Ram Samujh only.

(2.) This appeal is against the judgment and order dtd. 11/10/1983 passed by the third Additional Sessions Judge, Jaunpur in S.T. No.139 of 1981 connected with S.T. No.120 of 1981 whereby, the surviving appellant no.1 Ram Samujh, along with co-accused Rama Kant and Sher Bahadur Singh, has been convicted and sentenced under Ss. 148, 302/149 and 307/149 IPC. Sher Bahadur Singh filed a separate Criminal Appeal No.2412 of 1983 which stood abated vide order dtd. 11/12/2015. This appeal has, therefore, been pressed only on behalf of the appellant no.1 Ram Samujh, who has been convicted and sentenced as above in S.T. No.139 of 1981.

(3.) We have heard Sri Sageer Ahmad, learned Senior Counsel, assisted by Sri Shashwat Shukla, for the surviving 2appellant no.1 (Ram Samujh); Ms. Sanyukta Singh, Brief Holder, and Sri J.K. Upadhyay, learned AGA, for the State; and have perused the record. INTRODUCTORY FACTS