MUNNA AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS appeal arises out of judgment and order dated 21.11.1987 passed by Sri Udhau Singh, Addl. Sessions Judge (Special Judge), Bareilly in S.T. No. 520 of 1985, State v. Munua @ Bharat Narain Singh and others whereby accused Chhutiya, Shambhbo Singh @ Shyampal Singh, Sobran Singh and Dhunni Singh have been convicted under section 147 IPC and sentenced to undergo six months' R.I. Accused Munua @ Bharat Narain Singh, Ram Murti and Nanhey Singh have been found guilty for the offence punishable under section 148 IPC and have been sentenced to undergo one year' R.I. All the accused persons have been further found guilty for the offences punishable under sections 364, 325/149 and 323/149 IPC and each have been sentenced to undergo two years' R.I., one year' R.I. and six months' R.I. respectively. On 31.20.2014 during the course of argument, the Court has passed following order: - -

(2.) IN order to appreciate the argument regarding quantum of sentence, it would be necessary to examine facts of the case and evidence adduced by the prosecution in support of the charges.

(3.) ABRADED contused swelling 8 cm x 4 cm over the scapular region. Tenderness present. Kept under observation. Advised X -ray.