RAM BHAROSEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Apul Mishra alongwith Shri Vivek Shukla, learned counsel for the appellants, Shri Vinay Saran, learned Senior Counsel assisted by Shri Pradeep Kumar Mishra, Shri Ashvani Tripathi, learned counsel for the informant as well as Shri Rahul Asthana, learned AGA for the State of U.P. and perused the record.

(2.) Present Criminal Appeal is being preferred against the judgment and order dtd. 28/1/1993, passed by learned Additional Sessions Judge/Special Judge E.C. Act, Budaun in Sessions Trial No.176/87 convicting and sentencing the appellants- Ram Bharosey and Bankey with life imprisonment, under Sec. 302 read with Sec. 149 IPC and 5 years Rigorous Imprisonment, under Sec. 148 IPC, and appellants- Shishu Pal, Yogendra, Bhup Singh, Shiv Lal and Ashok alias Rohtash are sentenced for life imprisonment under Sec. 302 IPC read with Sec. 149 IPC and 3 years Rigorous Imprisonment under Sec. 147 IPC.

(3.) Vide order dtd. 5/3/2025 the appeal stood abated in respect of appellant no.1-Ram Bharosey son of Vikram Singh and Appellant no.5-Shiv Lal son of Kundal Singh. Now the appeal is surviving only in respect of appellants no.2- Shishupal son of Latoori Singh, appellant no.3-Yogendra son of Latoori Singh, appellant no.4-Bhoop Singh son of Mahendra Singh, appellant no.6-Bankey son of Nita and appellant no.7-Ashok alias Rohitash son of Ragubir Singh.