VEER BHAN SINGH Vs. STATE OF UP

JUDGEMENT

(1.) Present appeal has been filed by accused-appellants Veer Bhan Singh, Ram Chandra, Digvijay, Gopal and Saroop Singh under Section 374 Cr.P.C. against judgement and order dated 13.01.1986 passed by 2nd Additional Sessions Judge, Bijnor in Sessions Trial No. 21 of 1985, State Vs. Veer Bhan Singh and others, under Sections 147, 148, 302/149 I.P.C., P.S. Noorpur, District Bijnor; whereby learned 2nd Additional Sessions Judge, Muzaffarnagar has convicted accused-appellant Veer Bhan Singh for offences punishable under Sections 147, 148, 302 I.P.C. and accused-appellants Ram Chandra, Digvijay, Gopal and Saroop Singh for offences punishable under Section 147 and Section 302 read with Section 149 I.P.C. Learned 2nd Additional Sessions Judge sentenced accused-appellant Veer Bhan Singh for offence punishable under Section 302 I.P.C. with imprisonment for life, for offence punishable under Section 147 I.P.C. with rigorous imprisonment of one year and for offence punishable under Section 148 I.P.C. with rigorous imprisonment of two years. Learned 2nd Additional Sessions Judge sentenced accused-appellants Ram Chandra, Digvijay, Gopal and Saroop Singh for offence punishable under Section 302 read with Section 149 I.P.C. with imprisonment for life and for offence punishable under Section 147 I.P.C. with rigorous imprisonment of one year. Learned 2nd Additional Sessions Judge directed that all the sentences of all the above accused-appellant shall run concurrently.

(2.) During pendency of appeal accused-appellants Veer Bhan Singh, Ram Chandra and Saroop Singh have died. Appeal abated in respect of them.

(3.) Sri Veer Singh, learned counsel appeared on behalf of accused-appellants and learned A.G.A. appeared on behalf of State.