SUKHENDRA PAL Vs. STATE OF U P

JUDGEMENT

(1.) THIS revision has been preferred against judgment dated 31.01.2006 passed by Additional Sessions Judge / Special Judge (SC/ST Act), Farrukhabad in S.T. No. 154 of 1993 (State vs. Sukhendra Pal and others), convicting and sentencing each of the revisionists to one month R.I., under Section 147 I.P.C., one month R.I., under Section 323/149 I.P.C., one month R.I., under Section 336/149 I.P.C. and one month R.I., under Section 337/149 I.P.C.

(2.) BRIEF facts are that on 09.03.1993 at about 05:00 P.M., Chameli Devi had gone to attend the call of nature. Suddenly accused Sukhendra Pal, Ajai Pal, Satya Pal, Budhpal, Veere, Genda Lal and Amar Nath came and started abusing Chameli Devi. At this the son of Chameli Devi namely Chote Singh and her husband Baburam came out and asked the accused not to abuse. At this the accused assaulted Chote Singh and Babu Ram with lathi and danda. On hue and cry being raised Jai Sing, Amar Singh, Rajendra Kumar, Ramji Lal and Dheeraj came on the spot and tried to mediate them but the accused also assaulted them by stones and bricks. After that report was lodged, matter was investigated and the charge sheet was submitted against the accused persons.

(3.) CHARGES were framed under Section 147, 323/149, 336/149 and 337/149 I.P.C. in which the accused persons pleaded not guilty and claimed trial.