KAPTAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Criminal Appeal Nos. 961 of 1981 Kaptan v. State, 1060 of 1981 Dushasan v. State and 1013 of 1981 Jagat Pal v. State having arisen out of judgment and order dated 18th of April, 1981 passed in Sessions Trial No. 446 of 1980 State v. Jagat Pal and others by V Additional Sessions Judge Etah all the three appeals have been heard together and are being disposed of by common judgment.

(2.) Accused Jagat Pal faced trial for the offence punishable under Section 364, IPC and was held guilty of the charge levelled against him and convicted accordingly and sentenced to rigorous imprisonment for ten years thereunder. Accused Dushasan, Kaptan and Ram Pal faced trial for the offences punishable under Sections 302 and 201 each read with Section 34, IPC arid all of them were held guilty of the charge levelled against them and convicted accordingly and each of them sentenced to undergo imprisonment for life and five years rigorous imprisonment respectively thereunder.

(3.) Since accused Ram Pal has been reported having died, his appeal filed separately stood abated vide order 11th of September, 2003.