SUKHLAL Vs. STATE OF U.P.

JUDGEMENT

(1.) The aforesaid Criminal Appeal arises out of judgment of conviction dated 29.1.1980 passed by Shri V.S. Agrawal, the then 3rd Additional Sessions Judge, Pilibhit in Sessions Trial No. 14 of 1979, Case Crime No. 77 of 1978, under Sections 147, 148, 302,/149, 307/149, I.P.C., Police Station Jahanabad, district Pilibhit, whereby the appellants Sukh Lal and Lalman have been convicted under Section 148, 302/149 and 307/149 I.P.C. and sentenced to undergo two years' R.I., life imprisonment, and three years' R.I. respectively. Further the accused appellants Ram Swaroop, Devi Ram and Chhotey Giri have been convicted under sections 147, 302/149, and 307/149 I.P.C. and sentenced each of them to undergo R.I. for one year, life imprisonment and three years' R.I. respectively. All the sentences have been directed to run concurrently.

(2.) The accused persons Liladhar son of Lauki, Kundan Lal, Piarey Lal, Roop Lal and Liladhar son of Bihari Lal were acquitted of the said charges levelled against them by the impugned judgment and order dated 29.01.1980.

(3.) It is relevant to mention here that in this appeal two accused appellants namely Sukhlal son of Moti Ram and Devi Ram son of Lalji, have already died during the pendency of this appeal hence their cases stood abated vide order dated 1.10.2012. Case of the surviving three appellants Lalman son of Jawahar, Ram Swaroop son of Liladhar and Chhotey Giri son of Pooran Giri for the purposes of this appeal is being considered by this Court.