BHAGWATI PRASAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These three appeals are connected and are filed against the judgment and order passed by the then Sessions Judge, Bulandshehr on 30-4-1979 whereby the appellant, Ramesh Chand was convicted under Section 302, I.P.C. and the remaining appellants were convicted under Section 302 read with Section 34, I.P.C. and were sentenced to imprisonment for life. All the four appellants were convicted. under Section 394, I.P.C. and were sentenced to undergo rigorous imprisonment for three years each. All the sentences were directed to run concurrently.

(2.) The aforesaid four appellants were convicted for having looted one Pyare Lal and committed his murder on 10-7-1978 at about 6.30 A.M. in village Sonda, Police Station Khurja Dehat, District Bulandshahr.

(3.) The prosecution case as disclosed in the first information report, Ex.Ka 1, was that the deceased, Pyare Lal of village Kaseru was doing money lending business. Reporter, Banwari Lal, P.W. 1 was the son of Pyare Lal, deceased. It is alleged that the appellants belong to same village, Appellants, Ramesh Chand, Bhagwati Prasad had borrowed money from Pyare Lal. Suits were pending against them at Aligarh. There was a date in the Court of Judge Small Causes, Aligarh on 10-7-1978 in the suit filed by Pyare Lal.