CHANDER Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Upadhyay learned Advocate for the appellant no.2 Dharm Pal and appellant no. 6 Jagpal. Sri Patanjali Mishra learned AGA has argued on behalf of the State respondent.

(2.) This appeal is directed against the judgment and order dtd. 14/12/1989 passed by the IVth Additional District and Sessions Judge, Saharanpur in Sessions Trial No. 597 of 1987 (State vs. Chandra), under Sec. 147, 148, 302/149 and 323/149 IPC, Police Station Laksar, District Saharanpur, whereby eight appellants namely Chander, Dharm Pal, Mohar Singh, Ram Pal, Sewa, Jagpal, Palla and Om Pal were convicted of the offences under Ss. 147, 302/149 and 323/149 IPC and have been sentenced for life imprisonment for the offence under Sec. 302/149; for one year rigorous imprisonment each for the offence under Sec. 147 and for one year rigorous imprisonment each for the offence under Sec. 323/149 IPC. The trial court has not imposed fine on any of the accused-appellant. All the sentences are to run concurrently.

(3.) At the outset, it is pertinent to note that the present appeal has been filed by eight accused persons, out of whom only two survive and they are appellant no. 2 Dharm Pal and appellant no. 6 Jagpal. This appeal filed on behalf of other six appellants has been abated.