SHIV KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Appellants Shiv Kumar, Rama Kant, Iqbal Bahadnr Krishna Murari and Ram Krishna have preferred this appeal against their conviction and sentences recorded by Sri M. L. Singhla, Vth Additional Sessions Judge Shahjahanpur by his judgment and order dated 21.6-1977. All the appellants were convicted under section 302 read with section 149 Indian Penal Code and they were sentenced to life imprisonment. Appellants Krishna Murari and Ram Krishna were also convicted under section 148 Indian Penal Code and they were sentenced to undergo one years R.I. each. The remaining appellants Shiv Kumar and Rama Kant and Iqbal Bahadur were further convicted under section 147 Indian Penal Code and were sentenced to one years R.I. each by the trial Court.

(2.) The appellants Krishua Murari and Ram Krishna are alleged to have been armed with gun whereas appellant Rama Kant is alleged to have been armed with Sooja and the remaining appellants Iqbal Bahadur and Shiv Kumar are alleged to have been armed with lathis.

(3.) Appellants Shiv Kumar, Rama Kant. Krishna Murari and Ram Krishna are real brothers and they are the sons of Ram Swarup. Appellant Iqbal Bahadur is their cousin.