DHIYANI Vs. STATE OF UP

JUDGEMENT

(1.) ACCUSED -appellants Dhyani, Ramesh, Jagan Nath, Maan Singh, Atar Singh, Arjun Singh, Kalia, Sri Ram and Suraj have filed present appeal under Section 374 Cr.P.C. against judgment and order dated 17.02.1987 passed by Session Judge, Jalaun at Orai in S.T. No. 21 of 1982, State Vs. Dhyani and others, under Sections 147/148/302/149/323/149 I.P.C., P.S. Kalpi, District Jalaun; whereby learned Session Judge has convicted accused -appellants Dhyani, Ramesh, Jagan Nath, Maan Singh, Atar Singh and Kaliya for offences punishable under Section 302 read with Section 149 I.P.C., Section 148 I.P.C. and section 323 read with Section 149 I.P.C. and accused -appellants Sri Ram and Suraj for offences punishable under Sections 302 read with Section 149 I.P.C., under Section 147 I.P.C. and section 323 I.P.C. Learned Session Judge has sentenced accused - appellants Dhyani, Ramesh, Atar Singh, Maan Singh, Kalia, Jagan Nath and Arjun to imprisonment for life for offence under Section 302 read with Section 149 I.P.C., to rigorous imprisonment for 3 years for offence under Section 148 I.P.C. and to rigorous imprisonment for six months for offence under Section 323 read with Section 149 I.P.C. Learned Sessions judge has sentenced accused -appellants Sri Ram and Suraj to life imprisonment for offence under Section 302 read with Section 149 I.P.C. to rigorous imprisonment for two years for offence under Section 147 I.P.C. and to imprisonment for six month for offence under Section 323 I.P.C.

(2.) LEARNED Session Judge has directed that all the sentences awarded to all the accused -appellants shall run concurrently.

(3.) ACCUSED -appellants Ramesh, Jagan Nath, Kalia, Sri Ram and Suraj are reported to be dead. Appeal abated in respect of them.