RAM BACHAN Vs. STATE

JUDGEMENT

(1.) Accused appellants Ram Bachan, Sudama, Chandrika and Hari Lal have filed this appeal under Section 374 (2) Cr.P.C. against the judgement and order dated 28th March, 1988 passed by 4th Additional Sessions Judge, Azamgarh whereby learned 4th Additional Sessions Judge, Azamgarh has convicted accused appellant Ram Bachan for offences punishable under section 302 I.P.C. and section 337 I.P.C. read with section 34 I.P.C. and accused appellants Chandrika, Hari Lal and Sudama for offences punishable under section 302 I.P.C. read with section 34 I.P.C. and section 337 I.P.C. and sentenced accused appellant Ram Bachan for offence punishable under section 302 I.P.C. with imprisonment for life and for offence punishable under section 337 I.P.C. read with section 34 I.P.C. with rigorous imprisonment for six months and accused appellants Chandrika, Hari Lal and Sudama for offence punishable under section 302 I.P.C. read with section 34 I.P.C. with imprisonment for life and for offence punishable under section 337 I.P.C. with rigorous imprisonment for six months.

(2.) Learned 4th Additional Sessions Judge, Azamgarh directed that both sentences of each accused appellants shall run concurrently.

(3.) Accused appellant No.2 Sudama is reported dead. Appeal abated in respect of him.