RAMESH CHANDRA VERMA Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal No. 1677 of 1985 has been filed against the judgment and order dated 17-6-85 passed by Sri Brahma Singh, the then Special Judge, Shahjahanpur in Special Case No. 5 of 1980 State Ramesh Chandra Verma convicting the appellant Ramesh Chandra Verma under section 161 IPC and section 5 (2) of the Prevention of Corruption Act and sentencing him to one year's Rigorous Imprisonment for each offence, while convicting the appellant Banwari Lal under sections 161/165-A IPC and sentencing him to six months Rigorous Imprisonment. THE sentences of the appellant Ramesh Chandra Verma were directed to run concurrently with further direction that the sentences of the appellant awarded in the aforesaid present case would run concurrently with the sentences awarded in Session Trial No. 466 of 1980. Criminal Appeal No. 1678 of 1985.

(2.) THIS appeal has been filed by Ramesh Chandra Verma and 15 others against the judgment and order dated 17-6-85 passed by Sri Brahma Singh, the then learned III Additional Sessions Judge. Shahjahanpur in Session Trial No. 466 of 1980 State v. Ramesh Chandra Verma and others, convicting all these appellants under sections 148 IPC, 332/149 IPC, 307/149 IPC 323/149 IPC and 395/397 IPC and sentencing each of them to six months Rigorous Imprisonment, one year's Rigorous Imprisonment, three years Rigorous Imprisonment, six months Rigorous Imprisonment and three years Rigorous Imprisonment respectively and further convicting the appellant Ramesh Chandra Verma under section 224 IPC and sentencing him to one year's Rigorous Imprisonment thereunder, while convicting the remaining appellants under section 225/149 IPC and sentencing each of them to one year's Rigorous Imprisonment with the direction that all the sentences of the appellants for all the offences would run concurrently. Criminal Appeal No. 1705 of 1985

(3.) THIS appeal has also been filed against the aforesaid judgment and order dated 17-6-85 passed by Sri Brahma Singh, the then learned HI Additional Sessions Judge, Shahjahanpur in Session Trial No. 466 of 1980 State v. Ramesh Chandra Verma convicting the appellant under section 148 IPC, 332/149 IPC, 307/149 IPC, 323/149 IPC, 395/397 IPC and section 225/149 IPC and sentencing him to six months Rigorous Imprisonment one year's Rigorous Imprisonment. three years Rigorous Imprisonment, six months Rigorous Imprisonment, three years' Rigorous Imprisonment and one year's Rigorous Imprisonment thereunder respectively with the direction that all the sentences would run concurrently.