JAGVIR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Above Criminal Appeal No. 182/1981 has been filed by accused appellants Jagvir Singh, Bijendra, Diggo alias Dragvir Singh, Bishambhar, Karan Singh and Saheb Singh and above Criminal Appeal No. 217 of 1981 has been filed by accused appellants Chandan, Ram Khilari, Babu, Amar Singh, Gupa, Gyasia, Dariyab Singh and Gulab Singh. Both appeals have been filed under Section 374(2) Cr.P.C. against same judgement and order dated 20.1.1981 passed by Third Additional Sessions Judge, Agra in S.T. No.230 of 1979 (State Vs. Jagvir and 13 others) whereby learned Addl. Sessions Judge has convicted accused appellants Jagvir, Bijendra, Diggo alias Dragvir Singh, Bishambhar and Karan Singh for offences under sections 148 IPC, 302 IPC read with section 149 IPC and 324 IPC read with section 149 IPC and has sentenced each of them thereunder to under go rigorous imprisonment for 15 months, life imprisonment and rigorous imprisonment for one year respectively. Learned Addl. Sessions Judge has convicted accused appellant Saheb Singh for offences under section 147 IPC, 302 IPC read with section 149 IPC, section 324 IPC read with section 149 and section 452 IPC and has sentenced him thereunder to undergo imprisonment for six months, life imprisonment, regorous imprisonment for one year and rigorous imprisonment for 15 months respectively.

(2.) Learned Addl. Sessions Judge has further convicted accused appellants Chandan, Dariyab Singh, Gulab Singh, Gyasia, Rupa, Amar Singh, Ram Khilari and Babu for offences under sections 147 IPC and 452 IPC and has sentenced each of them thereunder to undergo rigorous imprisonment for three months and 15 months respectively.

(3.) Learned Addl. Sessions Judge has ordered that sentences awarded to each accused appellant shall run concurrently.