SATYA NARAIN YADAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Gopal Chaturvedi, learned Senior Advocate assisted by Shri Anurag Shukla, learned counsel for the appellants, Shri Shoeb Khan, learned AGA for the State and Shri Sanjay Mani Tripathi, learned counsel for the son of the deceased.

(2.) This criminal appeal has been filed by the accused-appellants praying to set aside the judgement and order dtd. 5/10/1985 in Sessions Trial No.262 of 1982 (State vs. Satya Narain Yadava And 9 Others) under Ss. 148, 302/149 and 201 I.P.C., P.S.- Gola, District- Gorakhpur arising out of Case Crime No.194 of 1980 under Ss. 147, 148, 149, 302 and 201 I.P.C., P.S.- Gola, District- Gorakhpur. By the impugned judgement, all the accused-appellants have been convicted with life imprisonment for the offence punishable under Sec. 302 read with Sec. 149 I.P.C., two years R.I. for the offence punishable under Sec. 148 I.P.C. and three years R.I. for the offence punishable under Sec. 201 I.P.C. All the sentences were to run concurrently.

(3.) The appeal of the appellant no.1-Satya Narain Yadava, appellant no.4-Jagat Narain and appellant no.7-Phool Chand was abated vide order of this Court dtd. 5/12/2018 and the appeal of the appellant no.2-Dhanush Dhari was abated vide order of this Court dtd. 17/7/2019. Now, this appeal survives only in respect of the appellant nos.3, 5, 6, 8, 9 and 10, namely, Chakradhari, Ram Singh, Vijai Shanker, Ram Karan, Pabbar and Nav Ratan respectively.