RAM GOPAL & OTHERS Vs. STATE

JUDGEMENT

(1.) Appellants Ram Gopal; Lachhman ; Shiv Lal and Shyam Behari have preferred this appeal against their conviction in Sessions trial No. 105 of 1978 by the IInd Additional Sessions Judge, Shahjahanpur under Sec. 325/34 Indian Penal Code and 324/34 Indian Penal Code with sentences of three years R.I. and eighteen months R.I. respectively, sentences to run concurrently, vide judgment dated 22.6.1979.

(2.) The learned counsel for the appellants and the learned AGA have been heard.

(3.) The prosecution allegations were that appellant Ram Gopal's father and appellant Ram Gopal had lodged two reports against victim Bechey Lal and his brother Om Prakash a few months before this occurrence. In one of those cases the victim and his brother had been acquitted.