KHANDAR SINGH Vs. STATE

JUDGEMENT

(1.) Heard Sri Deepak Rana, learned counsel for the appellants and Sri Sunil Kumar Tripathi, learned A.G.A. for the State.

(2.) This criminal appeal has been filed against the judgement and order dtd. 26/4/1988 passed by VIth Additional District and Sessions Judge, Ghaziabad, in Sessions Trial No. 94 of 1986, State of U.P. Vs. Khandar Singh and others, arising out of Case Crime No. 19A of 1982, under Ss. 147, 323, 324, 325, Police Station- Babugarh, District- Ghaziabad.

(3.) By the impugned order, the appellants Khandar Singh, Bir Singh, Sukhbir Singh, Rishi Pal Singh, Shri Pal Singh and Smt. Phoolwati were convicted under Ss. 147, 323/149, 324/149 and 325/149 IPC and sentenced under Sec. 147 IPC for one year's rigorous imprisonment, under Sec. 325/149 IPC for two years' rigorous imprisonment and Rs.2000.00 as fine, in default of payment of fine six months' rigorous imprisonment, under Sec. 324/149 one year's rigorous imprisonment and under Sec. 323/149 three months' rigorous imprisonment. The period of sentence in each Sec. will run concurrently.