SITA NATH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ravi Pratap Singh, learned counsel for the appellants and Sri Rahul Asthana, learned A.G.A. for the State.

(2.) Appellant no.1 Sita Nath has been convicted under Sec. 148, 302, 342, 149 I.P.C. and has been sentenced to rigorous imprisonment of transportation of life under Sec. 302/149 I.P.C. and sentence of two years under Sec. 148 I.P.C. and sentence of one year under Sec. 323/149 I.P.C. Similarly, appellant No.2 Kamta has been convicted under Ss. 148, 302/149, 323/149 and has been sentenced to rigorous imprisonment for transportation of life under Sec. 302/149 I.P.C., one year rigorous imprisonment under Sec. 323/149 I.P.C. and two years rigorous imprisonment under Sec. 148 I.P.C. Similarly, appellant nos. 3 and 4, namely, Ram Milan, and Ram Chandra have been convicted under Ss. 147, 302/149, 323/149 I.P.C. and they have been sentenced to undergo rigorous imprisonment for a period of one year under Sec. 147 I.P.C. imprisonment for transportation of life under Sec. 302/149 I.P.C. and one year rigorous imprisonment under Sec. 323/149 I.P.C. All the sentences as imposed upon the appellants have been ordered to run concurrently.

(3.) The appeal stood abated in respect of appellant no.2 Kamta and appellant no.4 Ram Chandra on 18/5/2018. The appeal now survives in respect of appellant no.1 Sita Nath and appellant no.3 Ram Milan.