RAM KISHUN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the appellants and Sri Aniruddh Kumar Singh, learned A.G.A.-I for the State.

(2.) By means of the instant criminal appeal, the Judgment and order dtd. 7/6/2005 passed by the Additional Sessions Judge, Court No.6, Unnao in Sessions Trial No.178 of 2003, arising out of Case Crime No. 75 of 2002 relating to Police Station Achalganj, District Unnao has been assailed whereby the appellants have been convicted and sentenced under Sec. 307/34 I.P.C. for three years rigorous imprisonment with fine of Rs.1,000.00 each and in default of payment of fine, they had to undergo further six months additional rigorous imprisonment.

(3.) As per the version of the F.I.R. the appellants Ram Kishun and Suresh were armed with country made pistol and appellants Rajjan and and Pancham were aremed with Tabbal and lathi respectively. Pancham is alleged to have exhorted to kill upon which Ram Kishun and Suresh opened fire over the injured Ram Chandra as a result of which injured received injures over his cheeks and hands.