LAKHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been directed against the judgment and order dated 2.8.1982 passed by VII Additional Sessions Judge, Aligarh in Sessions Trial No. 219 of 1980 relating to Case Crime No.49 of 1980 P.S. Akrabad, District Aligarh, whereby all the appellants having been found guilty are convicted and sentenced as follows:-

(2.) For life imprisonment under section 302 read with 149 IPC, 5 years rigorous imprisonment under section 307 read with 149 IPC, 5 years rigorous imprisonment under section 201 IPC, three years rigorous imprisonment under section 325 read with 149 IPC and one year rigorous imprisonment under section 323 read with 149 IPC. Besides it, six months rigorous imprisonment under section 147 IPC was also awarded to all the accused persons except accused Lakhan Singh who was awarded one year rigorous imprisonment u/s 148 IPC. All the sentences of all the accused persons were directed to run concurrently.

(3.) Heard Shri Amit Mishra, learned counsel for appellants and Shri Anand Tiwari, learned AGA appearing from side of State. Perused the records.