BABU SINGH Vs. STATE

JUDGEMENT

(1.) This criminal appeal by the accused has been filed against the judgment and order-dated 20.11.1981 passed by Sri J.V.N. Jaiswal, the then Additional Sessions Judge, Etawah in S.T. No. 159 of 1980 whereby he convicted Babu Singh, Surendra Singh and Jagannath under Section 148 I.P.C. and each of them was sentenced to undergo one year rigorous imprisonment. The remaining five accused were convicted under Section 147 I.P.C. and each of them was sentenced to sufferer rigorous imprisonment for a period of six months. All the accused, except Jagannath, were found guilty under Section 452 I.P.C. and were sentenced to suffer rigorous imprisonment for a period of two years. Accused Babu Singh and Jagannath were further found guilty under Section 324 I.P.C. and each of them was directed to undergo rigorous imprisonment for a period of two years. The remaining six accused were convicted under Section 324 read with Section 149 I.P.C. and each of them was sentenced to undergo rigorous imprisonment for a period of two years

(2.) All the sentences of each accused were directed to run concurrently.

(3.) During pendency of this appeal, appellant no. 1 Babu Singh expired and as such, the appeal filed by him abated vide order of this Court dated 3.10.2005.