HET RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Above three appeals have been filed against same judgement and order dated 6.2.1988 passed by Special Judge (E.C. Act) / Additional Sessions Judge, Farrukhabad in S.T. No. 64 of 1986 (State Vs. Het Ram and others), under Sections 302/34 and 201 I.P.C., P.S. Jahanganj, District Farrukhabad. Therefore, these three appeals have been taken together and are being decided by a common judgement.

(2.) Aforesaid Criminal Appeal No. 322 of 1988 has been filed by accused-appellants Jageshwar, Rajvir and Smt. Sonwati, aforesaid Criminal Appeal No. 329 of 1988 has been filed by accused-appellants Het Ram, Manohar and Ramvir and aforesaid Criminal Appeal No. 476 of 1988 has been filed by accused-appellants Chhakku Lal and Dr. Shiv Kumar against aforesaid judgement and order dated 6.2.1988 passed by Special Judge (E.C. Act) / Additional Sessions Judge, Farrukhabad.

(3.) Vide aforesaid impugned judgement and order, learned Special Judge (E.C. Act) / Additional Sessions Judge, Farrukhabad has convicted accused-appellants Het Ram, Jageshwar, Manohar, Ramvir, Rajvir and Smt. Sonwati for offences punishable under Sections 302/34 I.P.C. and Section 201 I.P.C. and has sentenced each of them thereunder for said offences to life imprisonment and rigorous imprisonment for three years respectively.