SHEO DEO SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri M.K.Tiwari, learned counsel for the appellant,Sri Rahul Mishra, Advocate, holding brief of Sri P.N. Mishra, learned counsel for the complainant and Sri L.D. Rajbhar, learned AGA for the State.

(2.) This present criminal appeal has been preferred against the judgment and order dated 7.9.1981 passed by VIIIth Additional District and Sessions Judge, Allahabad in Sessions Trial No.82 of 1977 convicting and sentencing the appellants No. 2,3,4,5,6 to undergo R.I. for one year under Section 147 I.P.C., appellant No.1 to undergo R.I. for 18 months under Section 148 I.P.C., all the appellants to undergo R.I. for 2 years under Section 324/149 I.P.C., all the appellants to undergo R.I. for 6 years under Section 304/149 I.P.C. All the sentences were ordered to run concurrently.

(3.) Appellant No.6 Tribhuwan Singh, son of Lal Bahadur Singh, is stated to have expired during the pendency of the appeal and his appeal has already been ordered to be abated vide order dated 11.9.2006 passed by this Court.