BABU RAM Vs. STATE OF U P

JUDGEMENT

(1.) This criminal appeal arises out of the judgment and order dated 27.06.1983 passed by the Ist Additional Sessions Judge, Farrukhabad in Sessions Trial No. 86 of 1982 (State Vs. Babu Ram & Others) whereby the appellants were convicted and sentenced to undergo one year rigorous imprisonment under Section 148 I.P.C. and imprisonment to life for offence under section 302/149 IPC. Both the sentences were directed to run concurrently.

(2.) At the outset, it is relevant to mention here that during the pendency of this appeal, the Appellant No. 1, Babu Ram and Appellant No. 6 Hari Ram have died. Accordingly, vide order dated 1.5.2015, this Court has dismissed the appeal as abated as against the Appellant No. 1 Babu Ram and Appellant No. 6 Hari Ram.

(3.) Now, we are proceeding to consider the present appeal in respect of the remaining appellants, namely, Appellants No. 2, 3, 4, 5 and 7 namely Ram Niwas, Subhash, Ram Bilas, Sri Kishun and Ramawati respectively.