RAM KISHAN Vs. STATE OF U P

JUDGEMENT

(1.) Accused' Ram Kishan, Shrikant, Mohan, Genda Lai arid Ram Babu have preferred this appeal agkittst the judgment and order-dated 13-11-1981 passed by Sri B.B.S Chaudhary, the then Additional Sessions Judge, Kanpur in ST. No. 485 of 1980 whereby he convicted all the aforesaid accused and one Ram Adhar also under Seb- Won 399/402 I.P.C. and each of them was Sentenced to suffer rigorous imprisonment for a period of four years and three years respectively thereunder. Accused Mohan, Shrikant and Genda Lai were further found guilty under Section 25 of the Arms Act and each of them was sentenced to suffer rigorous imprisonment for a term of two years. All the sentences of each accused were directed to run concurrently.

(2.) Appellant Genda Lal, in Criminal Appeal No. 2815 of 1981, expired during pendency of the appeal and as such, the appeal filed by him abated vide order of the Court dated 25 5-2004,

(3.) Since all the four appeals have arisen out of a common judgment dated 13-11-1981 passed by the Additional Sessions Judge, they were heard together and are being disposed of by a common judgment.